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 288] [Entire Act] Union of India - Subsection Section 288(2) in The Companies Act, 2013 (2)The Tribunal may, on an application by the Company Liquidator, review the orders made by it and make such modifications as it thinks fit.
