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 613] [Entire Act] Union of India - Subsection Section 613(2) in The Companies Act, 1956 (2)Any order notified under sub-section (1) may, by a like order, be cancelled or varied at any time by the Central Government.
