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 388B] [Entire Act] Union of India - Subsection Section 388B(3) in The Companies Act, 1956 (3)The person against whom a case is referred to the [Tribunal] [Substituted by Act 11 of 2003, Section 38, for " Company Law Board" . ] under this section shall be joined as a respondent to the application.
