Section 119(2)(b) in The Companies Act, 1956

[Cites 0, Cited by 6] [Section 119(2)] [Section 119] [Entire Act]

Union of India - Subsection

Section 119(2)(b) in The Companies Act, 1956

(b)any provision enabling such a release to be given-

(i)on the agreement thereto of a majority of not less than three-fourths in value of the debenture holders present and voting in person or, where proxies are permitted, by proxy, at a meeting summoned for the purpose; and

(ii)either with respect to specific acts or omissions or on the trustee dying or ceasing to act.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 119(2)(b) in The Companies Act, 1956