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 3] [Section 283] [Entire Act] Union of India - Subsection Section 283(3) in The Companies Act, 1956 (3)A private company which is not a subsidiary of a public company may, by its articles, provide, that the office of Director shall be vacated on any grounds in addition to those specified in sub-section (1).
