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[Cites 0, Cited by 18] [Section 497] [Entire Act]

Union of India - Subsection

Section 497(2) in The Companies Act, 1956

(2)The meeting shall be called by advertisement-
(a)specifying the time, place and object of the meeting; and
(b)published not less than one month before the meeting in the Official Gazette, and also in some newspapers circulating in the district where the registered office of the company is situate.