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 162] [Entire Act] Union of India - Subsection Section 162(ii) in THE FINANCE ACT, 2021 (ii)in clause (zd), in sub-clause (iv), for the words "the Board appointed by any company", the words "the Board and appointed" shall be substituted.
