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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(4)(vii) in The Companies (Management and Administration) Rules, 2014

(vii)during the period when facility for remote e-voting is provided, the members of the company, holding shares either in physical form or in dematerialised form, as on the cut-off date, may opt for remote e-voting: