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 581V] [Entire Act] Union of India - Subsection Section 581V(4) in The Companies (Amendment) Act, 2002 (4)The quorum for a meeting of the Board shall be one- third of the total strength of directors, subject to a minimum of three.
