(4)A company shall not be bound under this section to give notice of any resolution or to circulate any statement unless-(a)a copy of the requisition signed by the requisitionists (or two or more copies which between them contain the signatures of all the requisitionists) is deposited at the registered office of the company-(i)in the case of a requisition requiring notice of a resolution, not less than six weeks before the meeting;(ii)in the case of any other requisition, not less than two weeks before the meeting; and(b)there is deposited or tendered with the requisition a sum reasonably sufficient to meet the company's expenses in giving effect thereto:Provided that if, after a copy of a requisition requiring notice of a resolution has been deposited at the registered office of the company, an annual general meeting is called for a date six weeks or less after the copy has been deposited, the copy, although not deposited within the time required by this sub-section, shall be deemed to have been properly deposited for the purposes thereof.
