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 266] [Entire Act]

Union of India - Subsection

Section 266(3) in The Companies Act, 1956

(3)References in this section to the share qualification of a Director or proposed Director shall be construed as including only a share qualification required within a period determined by references to the time of appointment, and references therein to qualification shares shall be construed accordingly.[* * *]