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 58AAA] [Entire Act] Union of India - Subsection Section 58AAA(2) in The Companies (Amendment) Act, 2000 (2)No court shall take cognizance of any offence under sub- section (1) except on a complaint made by the Central Government or any officer authorised by it in this behalf.'.
