Section 62 in Tamil Nadu Non-Trading Companies Rules, 1981
62. Chairman's declaration of result of voting on show of hands to be conclusive.
- A declaration by the chairman under section 177 that on a show of hands, a resolution has or has not been carried, either unanimously or by a particular majority, and an entry to that effect in the books containing the minutes of the proceedings of the meeting, shall be conclusive evidence of the fact, without proof of the number or proportion of the votes cast in favour of or against such resolution.
