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[Cites 0, Cited by 0] [Section 2(13)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(13)(c) in The Maharashtra Non-Trading Corporations Act, 1959

(c)the votes cast in favor of the resolution (whether on a show of hands, or on a poll, as the case may be) by members who, being entitled so to do, vote in person, or where proxies are allowed, by proxy, are not less than three times the number of votes, if any, cast against the resolution by members so entitled and voting.