Section 34 in Tamil Nadu Non-Trading Companies Rules, 1981
34. Restrictions on the exercise of voting right in other cases to be voted.
- A public company or a private company which is a subsidiary of a public company shall not prohibit any member of the class from exercising his voting right on the ground that he has not held his share or other interest in the company for any specified period preceding the date on which the vote is taken or on any other ground not, being a ground specified in rule 33.
