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 408] [Entire Act] Union of India - Subsection Section 408(3) in The Companies Act, 1956 (3)For the purpose of reckoning two-thirds or any other proportion of the total number of Directors of the company, any Director or Directors appointed by the Central Government under sub-section (1) or (2) shall not be taken into account.
