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[Cites 0, Cited by 2] [Section 170(1)] [Section 170] [Entire Act]

Union of India - Subsection

Section 170(1)(i) in The Companies Act, 1956

(i)shall, notwithstanding anything to the contrary in the articles of the company, apply with respect to general meetings of a public company, and of a private company which is a subsidiary of a public company; and