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 153] [Entire Act] Union of India - Subsection Section 153(2) in The Central Goods and Services Tax Rules, 2017 (2)The other partners shall be at liberty at any time to redeem the interest charged or, in the case of a sale being directed, to purchase the same.
