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[Cites 0, Cited by 1] [Section 193(1A)] [Section 193] [Entire Act]

Union of India - Subsection

Section 193(1A)(b) in The Companies Act, 1956

(b)in the case of minutes of proceedings of a general meeting, by the Chairman of the same meeting within the aforesaid period of thirty days or in the event of the death or inability of that Chairman within that period, by a Director duly authorised by the Board for the purpose.