Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4] [Section 313] [Entire Act]

Union of India - Subsection

Section 313(1) in The Companies Act, 1956

(1)The Board of Directors of a company may, if so authorised by its articles or by a resolution passed by the company in general meeting, appoint an alternate Director to act for a Director (hereinafter in this section called "the original Director") during his absence for a period of not less than three months from the State in which meetings of the Board are ordinarily held.