Section 22(7) in The Companies (Management and Administration) Rules, 2014
(7)[ * * *] [Omitted 'If a resolution is assented to by the requisite majority of the shareholders by means of postal ballot including voting by electronic means, it shall be deemed to have been duly passed at a general meeting convened in that behalf.' by Notification No. G.S.R. 908(E), dated 23.8.2016 (w.e.f. 31.3.2014).]
