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 1] [Section 279] [Entire Act] Union of India - Subsection Section 279(2) in The Companies Act, 2013 (2)Nothing in sub-section (1) shall apply to any proceeding pending in appeal before the Supreme Court or a High Court.
