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] [Entire Act] Union of India - Section Section 40 in The Joint-stock Companies Act, 1857 40. If any shareholder is a lunatic or idiot, he may vote by his Committee; and if any shareholder is a minor, he may vote by his guardian, or any one of his guardians if more than one.
