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 1] [Section 10E] [Entire Act] Union of India - Subsection Section 10E(2A) in The Companies Act, 1956 (2A)The members of the Company Law Board shall possess such qualifications and experience as may be prescribed. [Added by Act 31 of 1988, Section 4 (w.e.f. 4.8.1989). ]
