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Companies Act, 2013 98. Power of Tribunal to call meetings of members, etc. 1. If for any reason it is impracticable to call a meeting of a company, other than an annual general meeting, in any manner in which meetings of the company may be called, or to hold or conduct the meeting of the company in the manner prescribed by this Act or the articles of the company, the Tribunal may, either suo motu or on the application of any director or member of the company who would be entitled to vote at the meeting,— a. order a meeting of the company to be called, held and conducted in such manner as the Tribunal thinks fit; and b. give such ancillary or consequential directions as the Tribunal thinks expedient, including directions modifying or supplementing in relation to the calling, holding and conducting of the meeting, the operation of the provisions of this Act or articles of the company: Provided that such directions may include a direction that one member of the company present in person or by proxy shall be deemed to constitute a meeting. 2. Any meeting called, held and conducted in accordance with any order made under sub-section (1 ) shall, for all purposes, be deemed to be a meeting of the company duly called, held and conducted.    |
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