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 2] [Section 269] [Entire Act] Union of India - Subsection Section 269(3) in The Companies Act, 1956 (3)Every application seeking approval to the appointment of a Managing or whole-time Director or a manager shall be made to the Central Government within a period of ninety days from the date of such appointment.
