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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(3)(b) in The Maharashtra Non-Trading Corporations Act, 1959

(b)resolutions which have been agreed to by all the members of a corporation, but which, if not so agreed to, would not have been effective for their purpose unless they had been passed as special resolutions;