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 165(3)] [Section 165] [Entire Act] Union of India - Subsection Section 165(3)(f) in The Companies Act, 1956 (f)the extent, if any, to which each under-writing contract, if any, has not been carried out, and the reasons therefor;