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Companies Act, 1956 Sec 182 - Restrictions on exercise of voting right in other cases to be void. A public company, or a private company which is a subsidiary of a public company, shall not prohibit any member from exercising his voting right on the ground that he has not held his share or other interest in the company for any specified period preceding the date on which the vote is taken, or on any other ground not being a ground set out in section 181.    |
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