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 424F] [Entire Act] Union of India - Subsection Section 424F(2) in The Companies (Second Amendment) Act, 2002 (2)The Tribunal may, within sixty days of the receipt of the application under sub- section (1), pass such orders thereon as it may deem fit.
