Section 169(6)(b) in The Companies Act, 1956

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Union of India - Subsection

Section 169(6)(b) in The Companies Act, 1956

(b)in the case of a company having a share capital, by such of the requisitionists as represent either a majority in value of the paid-up share capital held by all of them or not less than one-tenth of such of the paid-up share capital of the company as is referred to in clause (a) of sub-section (4), whichever is less; or

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Union of India - Subsection

Section 169(6)(b) in The Companies Act, 1956