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] [Section 581ZL] [Entire Act] Union of India - Subsection Section 581ZL(6) in The Companies (Amendment) Act, 2002 (6)The Board of a Producer Company may, with the previous approval of Members by a special resolution, dispose of any of its investments referred to in sub- sections (3) and (4).
