Section 188(2)(a) in The Companies Act, 1956

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Union of India - Subsection

Section 188(2)(a) in The Companies Act, 1956

(a)such number of members as represent not less than one-twentieth of the total voting power of all the members having at the date of the requisition a right to vote on the resolution or business to which the requisition relates; or

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Union of India - Subsection

Section 188(2)(a) in The Companies Act, 1956