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[Cites 0, Cited by 0] [Section 22(10)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(10)(i) in The Companies (Incorporation) Rules, 2014

(i)the company shall convene a general meeting of its members to pass a special resolution for amending its memorandum of association and articles of association as required under the Act consequent to the conversion of the section 8 company into a company of any other kind;