Company Form No. 22A
THE COMPANIES ACT, 1956
Consent of shareholder for shorter notice
[pursuant to section 171(2)]
To
The Board of Directors
of ……………………
I, ……………………… son of …………………… resident of ………………… holding equity/preference shares……………… of Rs. ………………………. In the company in my own name hereby given consent, pursuant to section 171(2) of the companies Act , 1956, to the annual/extraordinary general meeting on ………………………. At a shorter notice.
Signature ………………………………….
Name ……………………………………
(In Block Capital)
Dated the ………………………. Day of …………. 19
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