Section 192(4)(e) in The Companies Act, 1956

[Cites 0, Cited by 1] [Section 192(4)] [Section 192] [Entire Act]

Union of India - Subsection

Section 192(4)(e) in The Companies Act, 1956

(e)resolutions or agreements which have been agreed to by all the members of any class of shareholders but which, if not so agreed to, would not have been effective for their purpose unless they had been passed by some particular majority or otherwise in some particular manner; and all resolutions or agreements which effectively bind all the members of any class of a shareholders though not agreed to by all those members; [*] [ The word " and" omitted by Act 65 of 1960, Section 51 (w.e.f. 28.12.1960).]

(ee)[ resolutions passed by a company- [ Inserted by Act 65 of 1960, Section 51 (w.e.f. 28.12.1960).]

(i)according consent to the exercise by its Board of Directors of any of the powers under clause (a), clause (d) and clause (e) of sub-section (1) of section 293;

(ii)approving the appointment of sole selling agents under [section 294 or section 294-AA;]

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Union of India - Subsection

Section 192(4)(e) in The Companies Act, 1956