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 300] [Entire Act] Union of India - Subsection Section 300(3) in The Companies Act, 2013 (3)The person shall be examined on oath and shall answer all such questions as the Tribunal may put, or allow to be put, to him.
