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 581I] [Entire Act] Union of India - Subsection Section 581I(1) in The Companies Act, 1956 (1)Any amendment of the articles shall be proposed by not less than two-third of the elected Directors or by not less than one-third of the Members of the Producer Company, and adopted by the Members by a special resolution.
