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 12] [Section 102] [Entire Act] Union of India - Subsection Section 102(3) in The Companies Act, 1956 (3)Where a company is ordered to add to its name the words "and reduced", those words shall, until the expiration of the period specified in the order be deemed to be part of the name of the company.
