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 3] [Section 179] [Entire Act] Union of India - Subsection Section 179(2) in The Companies Act, 1956 (2)The demand for a poll may be withdrawn at any time by the person or persons who made the demand.
