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 1] [Section 89] [Entire Act] Union of India - Subsection Section 89(4) in The Companies Act, 2013 (4)The Central Government may make rules to provide for the manner of holding and disclosing beneficial interest and beneficial ownership under this section.
