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 581ZP] [Entire Act] Union of India - Subsection Section 581ZP(3) in The Companies (Amendment) Act, 2002 (3)Any Member of a Producer Company, who is aggrieved by an order made under sub- section (1), may appeal to the Company Law Board within sixty days of the order.
