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 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Companies (Appointment and Qualification of Directors) Rules, 2014

(2)[ The following classes of unlisted public company shall not be covered under sub-rule (1), namely:-
(a)a joint venture;
(b)a wholly owned subsidiary; and
(c)a dormant company as defined under section 455 of the Act.]