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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Tamilnadu - Subsection

Section 58(2) in Tamil Nadu Non-Trading Companies Rules, 1981

(2)If within half an hour from the time appointed for holding a meeting of the class of debenture-holders, a quorum is not present, the meeting, if called upon the requisition of debenture-holders of that class shall stand dissolved.