Legal Document View

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
[Cites 0, Cited by 0] [Section 41(13)] [Section 41] [Entire Act]

State of Uttar Pradesh - Subsection

Section 41(13)(c) in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited

(c)In case of urgency when a particular decision cannot wait tall the Board meets the division may be carried out by a circular resolution among all its members and any resolution so approved by all the members signing shall be as effective and binding as if such resolution had been passed at a meeting of the Board.