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 424B] [Entire Act] Union of India - Subsection Section 424B(7) in The Companies (Second Amendment) Act, 2002 (7)The Tribunal may issue such directions to a special director appointed under sub- section (5) as it may deem necessary or expedient for proper discharge of his duties.
