Section 179(1)(a) in The Companies Act, 1956

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Union of India - Subsection

Section 179(1)(a) in The Companies Act, 1956

(a)[in the case of a public company having a share capital, by any member or members present in person or by proxy and holding shares in the company-

(i)which confer a power to vote on the resolution not being less than one-tenth of the total voting power in respect of the resolution, or

(ii)on which an aggregate sum of not less than fifty thousand rupees has been paid-up,