Section 100(2)(b) in The Companies Act, 2013

[Cites 0, Cited by 0] [Section 100(2)] [Section 100] [Entire Act]

Union of India - Subsection

Section 100(2)(b) in The Companies Act, 2013

(b)in the case of a company not having a share capital, such number of members who have, on the date of receipt of the requisition, not less than one-tenth of the total voting power of all the members having on the said date a right to vote,

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 100(2)(b) in The Companies Act, 2013