Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 581U] [Entire Act]

Union of India - Subsection

Section 581U(2) in The Companies Act, 1956

(2)A committee constituted under sub-section (1) may, with the approval of the Board, co-opt such number of persons as it deems fit as members of the committee:Provided that the Chief Executive appointed under section 581-W or a Director of the Producer Company shall be a member of such committee.