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 71] [Entire Act] Union of India - Subsection Section 71(1) in Indian Companies Act, 1913 (1)A limited company, if so Authorised by its articles, may, by special resolution, alter its meinorandum so us to render unlimited the liability of its directions of any director.
