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 1] [Section 291] [Entire Act] Union of India - Subsection Section 291(2) in The Companies Act, 1956 (2)No regulation made by the company in general meeting shall invalidate any prior act of the Board which would have been valid if that regulation had not been made.
