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 19] [Entire Act] Union of India - Subsection Section 19(4) in Companies (Share Capital and Debentures) Rules, 2014 (4)The request for nomination should be recorded by the Company within a period of two months from the date of receipt of the duly filled and signed nomination form.
