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 81] [Entire Act] Union of India - Subsection Section 81(6) in Indian Companies Act, 1913 (6)When a poll is demanded in accordance with this section, in computing the majority on the poll, reference shall be had to the number of votes to which each manlier is entitled by the articles of the company.
