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 9] [Section 399] [Entire Act] Union of India - Subsection Section 399(2) in The Companies Act, 1956 (2)For the purposes of sub-section (1), where any share or shares are held by two or more persons jointly, they shall be counted only as one member.
