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 2] [Section 78] [Entire Act] Union of India - Subsection Section 78(2) in Indian Companies Act, 1913 (2)The requisition must state the objects of the meeting and must be signed by the requisitionists and deposited at the registered office of the company, and may consist, of several documents in like form, cash signed by one or more requisitionists.
