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 8] [Entire Act] Union of India - Subsection Section 8(iii) in Companies Regulations, 1956 (iii)Three copies of the following documents submitted to the company in general meeting for each of the two financial years immediately preceding the date of application, or when the company has functioned only for such financial year,-
