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 50] [Entire Act] Union of India - Subsection Section 50(2) in Indian Companies Act, 1913 (2)The powers conferred by this section with respect to sub-division of shares must be exercised by special resolution.
