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 581A] [Entire Act] Union of India - Subsection Section 581A(a) in The Companies (Amendment) Act, 2002 (a)" active Member" means a member who fulfils the quantum and period of patronage of the Producer Company as may be required by the articles;
