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 38] [Section 402] [Entire Act] Union of India - Subsection Section 402(g) in The Companies Act, 1956 (g)any other matter for which in the opinion of the [Tribunal] [ Substituted by Act 11 of 2003, Section 44, for " Company Law Board" .] it is just and equitable that provision should be made.
