Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(11) in The Companies (Management and Administration) Rules, 2014

(11)The postal ballot and all other papers relating to postal ballot including voting by electronic means, shall be under the safe custody of the scrutiniser till the chairman considers, approves and signs the minutes and thereafter, the scrutiniser shall return the ballot papers and other related papers or register to the company who shall preserve such ballot papers and other related papers or register safely.