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[Cites 0, Cited by 1] [Section 78] [Entire Act]

Union of India - Subsection

Section 78(4) in Indian Companies Act, 1913

(4)If at any such meeting a resolution requiring confirmation at another meeting is passed, the directors Shall forthwith call a further extraordinary general meeting for the purpose of considering the resolution and, if thought fit, of confirming it as a special resolution and, if the directors do not call the meeting within seven days from the date of the passing of the first resolution, the requisitionists, or a majority of them in value, may themselves call the meeting.