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 162] [Entire Act] Union of India - Subsection Section 162(3) in The Companies Act, 2013 (3)A motion for approving a person for appointment, or for nominating a person for appointment as a director, shall be treated as a motion for his appointment.
