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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Rajasthan - Subsection

Section 58(1)(c) in The Rajasthan Financial Corporation General Regulations, 2002

(c)If the intimation is not withdrawn by the shareholders, the Board of Directors shall fix up a date for holding a general meeting and business to be transacted thereat.