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 424B(9)] [Section 424B] [Entire Act] Union of India - Subsection Section 424B(9)(c) in The Companies Act, 1956 (c)not be liable to retirement by rotation and shall not be taken into account for computing the number of Directors liable to such retirement;