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[Cites 0, Cited by 1] [Section 111] [Entire Act]

Union of India - Subsection

Section 111(1) in The Companies Act, 2013

(1)A company shall, on requisition in writing of such number of members, as required in section 100,—
(a)give notice to members of any resolution which may properly be moved and is intended to be moved at a meeting; and
(b)circulate to members any statement with respect to the matters referred to in proposed resolution or business to be dealt with at that meeting.