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State of Tamilnadu - Section

Section 37 in Tamil Nadu Non-Trading Companies Rules, 1981

37. Manner of taking poll and result thereof.

(1)Subject to the provisions of the Act, the chairman of the meeting shall have power to regulate the manner in which a poll shall be taken.
(2)The result of the poll shall be deemed to be the decision of the meeting to the resolution on which the poll was taken.