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 37] [Section 537(1)] [Section 537] [Entire Act] Union of India - Subsection Section 537(1)(b) in The Companies Act, 1956 (b)any sale held, without leave of the Tribunal of any of the properties or effects of the company after such commencement, shall be void.