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[Cites 0, Cited by 0] [Section 98(1)] [Section 98] [Entire Act]

Union of India - Subsection

Section 98(1)(b) in The Companies Act, 2013

(b)give such ancillary or consequential directions as the Tribunal thinks expedient, including directions modifying or supplementing in relation to the calling, holding and conducting of the meeting, the operation of the provisions of this Act or articles of the company: