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 1] [Section 614] [Entire Act] Union of India - Subsection Section 614(2) in The Companies Act, 1956 (2)Any such order may provide that all costs of and incidental to the application shall be borne by the company or by any officers of the company responsible for the default.
