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] [Entire Act] Union of India - Section Section 4 in The Companies (passing of the resolution by postal ballot) Rules, 2011 4. Applications. - These Rules shall be applicable to listed companies and in case of resolutions relating to such businesses as are specified under rule 5.
