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 581V] [Entire Act] Union of India - Subsection Section 581V(1) in The Companies (Amendment) Act, 2002 (1)A meeting of the Board shall be held not less than once in every three months and at least four such meetings shall be held in every year.
