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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Tamilnadu - Subsection

Section 60(1) in Tamil Nadu Non-Trading Companies Rules, 1981

(1)Any debenture-holder entitled to attend and vote at the meeting shall be entitled to appoint another person (whether a debenture-holder of that class) or not as his proxy to attend and vote instead of himself:Provided that, unless the Articles otherwise provide, a proxy shall not be entitled to vote except on a poll.