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 217] [Entire Act] Union of India - Subsection Section 217(2B) in The Companies Act, 1956 (2B)[The Board's report shall also specify the reasons for the failure, if any, to complete the buy-back within the time specified in sub-section (4) of section 77-A.] [ Inserted by Act 21 of 1999, Section 15 (w.r.e.f. 31.10.1998).]
