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 581E] [Entire Act] Union of India - Subsection Section 581E(2) in The Companies Act, 1956 (2)Every Member shall, on the share capital contributed, receive only a limited return:Provided that every such Member may be allotted bonus shares in accordance with the provisions contained in section 581-ZJ.
