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 259] [Entire Act] Union of India - Subsection Section 259(2) in The Companies Act, 2013 (2)The terms and conditions of the appointment of interim and company administrators shall be such as may be ordered by the Tribunal.
