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 14] [Section 101] [Entire Act] Union of India - Subsection Section 101(1) in The Companies Act, 1956 (1)Where a company has passed a resolution for reducing share capital, it may apply, by petition, to the [Tribunal] [Substituted by Act 11 of 2003, Section 14, for " Court" . ] for an order confirming the reduction.
