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 193(4)] [Section 193] [Entire Act] Union of India - Subsection Section 193(4)(b) in The Companies Act, 1956 (b)in the case of each resolution passed at the meeting, the names of the Directors, if any, dissenting from, or not concurring in the resolution.