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 323] [Entire Act] Union of India - Subsection Section 323(1) in The Companies Act, 1956 (1)A limited company may, if so authorised by its articles, by special resolution, alter its memorandum so as to render unlimited the liability of its Directors or of any Director [* * *] or manager.
