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 581P] [Entire Act] Union of India - Subsection Section 581P(3) in The Companies (Amendment) Act, 2002 (3)Every person shall hold office of a director for a period not less than one year but not exceeding five years as may be specified in the articles.
