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The Joint-stock Companies Act, 1857 XL. Registry of special resolution.- A copy of an special resolution that is passed by any Company registered under this Act shall be forwarded to the Registrar of Joint-Stock Companies, and recorded by him; if such copy is not so forwarded within fifteen days from the date of the passing of the resolution, the Company shall incur a penalty not exceeding Twenty Rupees for every day after the expiration of such fifteen days during which such copy is omitted to be forwarded.    |
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