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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2) in The Companies (Management and Administration) Rules, 2014

(2)The Scrutinisers appointed for the poll, shall submit a report to the Chairman of the meeting in Form No. MGT.13 and the report shall be signed by the scrutiniser and, in case there is more than one scrutiniser by all the scrutiniser, and the same shall be submitted by them to the Chairman of the meeting within seven days from the date the poll is taken.