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 5] [Entire Act] Union of India - Subsection Section 5(e) in The Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 (e)determining the values of the creditors or the members, or the creditors or members of any class, as the case may be, whose meetings have to be held;
