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 10] [Section 212] [Entire Act] Union of India - Subsection Section 212(11) in The Companies Act, 2013 (11)The Central Government if so directs, the Serious Fraud Investigation Office shall submit an interim report to the Central Government.
