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 136] [Entire Act] Union of India - Subsection Section 136(3) in Indian Companies Act, 1913 (3)Every member and every creditor of the company shall be entitled to a copy of the statement on payment of a sum not exceeding eight annas.
