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

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Union of India - Subsection

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

(b)in the case of a private company having a share capital, by one member having the right to vote on the resolution and present in person or by proxy if not more than seven such members are personally present, and by two such members present in person or by proxy, if more than seven such members are personally present,

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Union of India - Subsection

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