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 593] [Entire Act] Union of India - Subsection Section 593(e) in The Companies Act, 1956 (e)the principal place of business of the company in India, the company shall, within the prescribed time, deliver to the Registrar for registration a return containing the prescribed particulars of the alteration.
