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 69] [Entire Act] Union of India - Subsection Section 69(5) in Companies (Court) Rules, 1959 (5)determining the values of the creditors and/or the members, or the creditors or members of any class, as the case may be, whose meetings have to be held ;
