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 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(4) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(4)If the board fails to hold an annual general meeting under sub-section (1) or a special general meeting on requisition under sub-section (2) within the period specified therein all directors shall cease to be directors on the date of expiry of the said specified period.