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 4] [Section 461] [Entire Act] Union of India - Subsection Section 461(2) in The Companies Act, 1956 (2)Any creditor or contributory may, subject to the control of the [Tribunal], inspect any such books, personally or by his agent.
