Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 424D] [Entire Act]

Union of India - Subsection

Section 424D(4) in The Companies Act, 1956

(4)The scheme may thereafter be sanctioned, within sixty days by the Tribunal (hereinafter referred to as the sanctioned scheme) and shall come into force on such date as the Tribunal may specify in this behalf:Provided that the Tribunal may extend the said period of sixty days to ninety days for reasons to be recorded in writing for such extension:Provided further that different dates may be specified for different provisions of the scheme.