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[Cites 0, Cited by 0] [Section 219(1)] [Section 219] [Entire Act]

Union of India - Subsection

Section 219(1)(c) in The Companies Act, 1956

(c)if the copies of the documents aforesaid are sent less than twenty-one days before the date of the meeting, they shall, notwithstanding that fact, be deemed to have been duly sent if it is so agreed by all the members entitled to vote at the meeting.