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 19] [Section 84] [Entire Act] Union of India - Subsection Section 84(2) in The Companies Act, 1956 (2)[ A certificate may be renewed or a duplicate of a certificate may be issued if such certificate-(a)is proved to have been lost or destroyed, or(b)having been defaced or mutilated or torn is surrendered to the company.
