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 5] [Section 309] [Entire Act] Union of India - Subsection Section 309(5B) in The Companies Act, 1956 (5B)[The company shall not waive the recovery of any sum refundable to it under sub-section (5-A) unless permitted by the Central Government.] [ Inserted by Act 65 of 1960, Section 113 (w.e.f. 28.12.1960).]
