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 79] [Entire Act] Union of India - Subsection Section 79(i) in Indian Companies Act, 1913 (i)a meeting of a company may be called by fourteen clays' notice in writing, served' on every member in manner in which notices are required to be served by Table A in the First Schedule;
