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 492] [Entire Act] Union of India - Subsection Section 492(3) in The Companies Act, 1956 (3)The meeting shall be held in the manner provided by this Act or by the articles, or in such other manner as the [Tribunal] may, on application by any contributory or by the continuing Liquidator or Liquidators, determine.
