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 581V] [Entire Act] Union of India - Subsection Section 581V(5) in The Companies Act, 1956 (5)Save as provided in the articles, Directors including the co-opted Director, may be paid such fees and allowances for attendance at the meetings of the Board, as may be decided by the Members in the general meeting.
