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 4] [Section 297] [Entire Act] Union of India - Subsection Section 297(5) in The Companies Act, 1956 (5)If consent is not accorded to any contract under this section, anything done in pursuance of the contract shall be voidable at the option of the Board.
