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[Cites 0, Cited by 22] [Section 263] [Entire Act]

Union of India - Subsection

Section 263(1) in The Companies Act, 1956

(1)At a general meeting of a public company or of a private company which is a subsidiary of a public company, a motion shall not be made for the appointment of two or more persons as Directors of the company by a single resolution, unless a resolution that it shall be so made has first been agreed to by the meeting without any vote being given against it.