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 581Q(1)] [Section 581Q] [Entire Act] Union of India - Subsection Section 581Q(1)(b) in The Companies Act, 1956 (b)the Producer Company, in which he is a Director, has made a default in repayment of any advances or loans taken from any company or institution or any other person and such default continues for ninety days;