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 581P] [Entire Act] Union of India - Subsection Section 581P(5) in The Companies (Amendment) Act, 2002 (5)Save as provided in sub- section (2), the directors of the Board shall be elected or appointed by the Members in the annual general meeting.
