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] [Section 41(5)] [Section 41] [Entire Act] Union of India - Subsection Section 41(5)(b) in The Companies (Incorporation) Rules, 2014 (b)serve, by registered post with acknowledgement due, individual notice on each debenture holder and creditor of the company; and