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 620A] [Entire Act] Union of India - Subsection Section 620A(3) in The Companies Act, 1956 (3)A copy of every notification issued under sub-section (1) shall be laid as soon as may be after it is issued, before each House of Parliament.][Special provisions as to companies in Goa, Daman and Diu
