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 4] [Section 95] [Entire Act] Union of India - Subsection Section 95(2) in The Companies Act, 1956 (2)The Registrar shall thereupon record the notice, and make any alterations which may be necessary in the company's memorandum or articles or both.
