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[Cites 0, Cited by 0] [Section 166(2)] [Section 166] [Entire Act]

Union of India - Subsection

Section 166(2)(b) in The Companies Act, 1956

(b)a private company which is not a subsidiary of a public company, may in like manner and also by a resolution agreed to by all the members thereof, fix the time as well as the place for its annual general meeting.]