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 9] [Entire Act] Union of India - Subsection Section 9(d) in The Unlisted Companies (Issue Of Sweat Equity Shares) Rules, 2003 (d)a copy of the valuation report of the valuer shall be sent to the shareholders with the notice of the general meeting;
