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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(1)(c) in The Maharashtra Non-Trading Corporations Act, 1959

(c)The next annual general meeting of the corporation shall be held by it within nine months after the expiry of the financial year in which the first annual general meeting was held; and thereafter an annual general meeting shall be held by the corporation within nine months after the expiry of such financial year :