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 581F] [Entire Act] Union of India - Subsection Section 581F(e) in The Companies (Amendment) Act, 2002 (e)the amount of share capital with which the Producer Company is to be registered and division thereof into shares of a fixed amount;
