Section 89(2)(a) in The Companies Act, 1956

[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

Union of India - Subsection

Section 89(2)(a) in The Companies Act, 1956

(a)[ any resolution relating to the appointment or reappointment of a Director or to any variation in the terms of an agreement between the company and a managing or whole-time Director thereof;]

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Union of India - Subsection

Section 89(2)(a) in The Companies Act, 1956