- (1.) A meeting of the Equity Shareholders of the Applicant Company be convened and held at 12, Gunbow Street, Hornby View Building, Mumbai - 400001, Maharashtra, on Monday, 27th November, 2017 at 10:30 am in the morning for the purpose of considering and, if thought fit, approving, with or without modification(s}, the proposed Scheme of Amalgamation between Okasa Private Limited, (hereinafter referred to as "Transferor Company" or "OPL" or "Applicant Company") and Okasa Pharma Private Limited, (hereinafter referred to as "Transferee Company" or "OPPL") .
(2.) At least 30 clear days before the said meeting of the Equity Shareholders of the Applicant Company to be held as aforesaid, a notice convening the said Meeting at the place, day, date and time aforesaid, together with a copy of the Scheme, a copy of the Explanatory Statement required to be sent under Section 230 of the Companies Act, 2013 and the prescribed Form of Proxy, shall be sent by Registered Post or by Air Mail or by courier or by speed post or by hand delivery to each of the Equity Shareholders of the Applicant Company at their respective registered or last known addresses or by e-mail to the registered e-mail address of the Equity Shareholders as per the records of the Applicant Company.
(3.) At least 30 clear days before the Meeting of the Equity Shareholders of the Applicant Company to be held as aforesaid, a notice convening the said meeting, at the place, date and time aforesaid and stating that copies of the Scheme of Amalgamation and the statement required to be furnished pursuant to Section 230 of the Companies Act, 2013 and that the form of Proxy can be obtained free of charge at the Registered Office of the Applicant Company as aforesaid and shall also be published once each in Tree Press Journal' in English and 'Navshakti' in Marathi.;