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Companies (Passing of Resolution by Postal Ballot) Rules, 2001

2. Definitions

In these Rules unless the context otherwise requires:-

(a) "Act" means the Companies Act, 1956,

(b) "Postal Ballot" includes voting by share holders by postal or electronic mode instead of voting personally by presenting for transacting business in a general meeting of the company,

(c) "Requisite majority" with regard to Special Resolution means votes cast in favor of the business is three times more than the votes cast against, with regard to ordinary resolution, votes cast in favor is more than the votes cast against.






  

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