Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act] Union of India - Subsection Section 21(2)(f) in The Companies (Incorporation) Rules, 2014 (f)details of impact of the proposed conversion on the members of the company including details of any benefits that may accrue to the members as a result of the conversion.