The Industrial Finance Corporation Act, 1948
33. General meetings.
- A general meeting (hereinafter referred to as the
annual general meeting) shall be held annually at a place in
India where there is an office of the Corporation within 1*2[four months] FROM
the date on which the annual accounts of the Corporation are closed; and a
general meeting may be convened by the Board at any other time.
- The shareholders present at
the annual general meeting shall be entitled to discuss the annual accounts,
the report of the Board on the working of the Corporation throughout the year
and the auditors
report on the annual balance-sheet and accounts.
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