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 2] [Section 433] [Entire Act] Union of India - Subsection Section 433(i) in The Companies Act, 1956 (i)if the Tribunal is of the opinion that the company should be wound up under the circumstances specified in section 424-G:
