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 169] [Entire Act] Union of India - Subsection Section 169(6) in The Companies Act, 2013 (6)A director so appointed shall hold office till the date up to which his predecessor would have held office if he had not been removed.
