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Companies Act, 1956 Sec 651 - Construction of references to extraordinary resolution in articles, etc. Any reference to an extraordinary resolution in the articles of a company, or in any resolution passed in general meeting by the company, or in any other instrument, or in any law in force immediately before the commencement of this Act, shall, with effect on and from such commencement, be construed as a reference to a special resolution.    |
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