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 1] [Section 172(2)] [Section 172] [Entire Act] Union of India - Subsection Section 172(2)(i) in The Companies Act, 1956 (i)to every member of the company, in any manner authorised by sub-sections (1) to (4) of section 53;