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 3] [Entire Act] Union of India - Section Section 4 in The Companies (Amendment) Act, 2006 4. Insertion of new sections 610B, 610C, 610D and 610E.- After section 610A of the principal Act, the following sections shall be inserted, namely:
