A company, apart from the annual general meeting and extraordinary general meeting, may also be required to hold various other meetings which could be event based, such as meetings of the debenture-holders, class meetings, meetings in respect of compromise, arrangements and amalgamations — whether directed by court or otherwise, meetings in respect of winding up of a company etc. The author in this article discusses in detail the practical aspects of convening and conducting general meetings. Introduction The definition of the word ‘meeting’ is not found in the Companies Act anywhere. However, in a number of places in the Companies Act, 1956 the term general meeting is discussed which states that general meeting includes the various kinds of shareholders’ meetings such as annual general meeting, extraordinary general meeting and statutory meeting.  By and large, every company would be required to hold the follo ....