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 18] [Section 171] [Entire Act] Union of India - Subsection Section 171(1) in The Companies Act, 1956 (1)A general meeting of a company may be called by giving not less than twenty-one days' notice in writing.
