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 3] [Section 193] [Entire Act] Union of India - Subsection Section 193(1B) in The Companies Act, 1956 (1B)In no case the minutes of proceedings of a meeting shall be attached to any such book as aforesaid by pasting or otherwise.] [ Substituted by Act 65 of 1960, Section 52, for sub-Section (1) (w.e.f. 28.12.1960).]
