Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(1)(h) in The Companies (Management and Administration) Rules, 2014

(h)The Scrutinisers shall ensure that if a member who has appointed a proxy has voted in person, the proxy's vote shall be disregarded.