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 307] [Entire Act] Union of India - Subsection Section 307(9) in The Companies Act, 1956 (9)In the case of any such refusal, the [Central Government or Tribunal, as the case may be] [ Substituted by Act 11 of 2003, Section 35, for " Company Law Board" .] may also, by order, compel an immediate inspection of the register.
