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 35(4)] [Section 35] [Entire Act] Union of India - Subsection Section 35(4)(b) in The Companies (Incorporation) Rules, 2014 (b)that creates a record that is capable of retention, retrieval and review, and which may thereafter be rendered into clearly legible tangible form.