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[Cites 0, Cited by 0] [Section 110(1)] [Section 110] [Entire Act]

Union of India - Subsection

Section 110(1)(b) in The Companies Act, 2013

(b)may, in respect of any item of business, other than ordinary business and any business in respect of which directors or auditors have a right to be heard at any meeting, transact by means of postal ballot,