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 581Q(1)] [Section 581Q] [Entire Act] Union of India - Subsection Section 581Q(1)(e) in The Companies Act, 1956 (e)default is made in holding election for the office of Director, in the Producer Company in which he is a Director, in accordance with the provisions of this Act and articles;