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 11] [Section 284] [Entire Act] Union of India - Subsection Section 284(2) in The Companies Act, 1956 (2)Special notice shall be required of any resolution to remove a Director under this section, or to appoint somebody instead of a Director so removed at the meeting at which he is removed.
