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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(1) in Indian Companies Act, 1913

(1)Every company having a share capital shall once at least in every year make a list of all persons who, on the day of the first or only ordinary general meeting in the year, are members of company, and of all persons who have ceased to be members since the date of the last return or (in the case of the first return) of the incorporation of the company.