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Companies Act, 2013 162. Appointment of directors to be voted individually. 1. At a general meeting of a company, a motion for the appointment of two or more persons as directors of the company by a single resolution shall not be moved unless a proposal to move such a motion has first been agreed to at the meeting without any vote being cast against it. 2. A resolution moved in contravention of sub-section (1 ) shall be void, whether or not any objection was taken when it was moved. 3. A motion for approving a person for appointment, or for nominating a person for appointment as a director, shall be treated as a motion for his appointment.    |
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