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 1] [Section 111A] [Entire Act] Union of India - Subsection Section 111A(4) in The Companies Act, 1956 (4)The [Tribunal] [ Substituted by Act 11 of 2003, Section 16, for " Company Law Board" .] while acting under sub-section (3), may at its discretion make such interim order as to suspend the voting rights before making or completing such enquiry.
