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 9A] [Entire Act] Union of India - Subsection Section 9A(11) in The Companies (Prospectus and Allotment of Securities) Rules, 2014 (11)[ This rule shall not apply to an unlisted public company which is: -(a)a Nidhi;(b)a Government company or(c)a wholly owned subsidiary.]
