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 14] [Entire Act] Union of India - Subsection Section 14(a) in The Indian Iron and Steel Company (Acquisition of Shares) Act, 1976 (a)makes any claim for any payment under this Act, knowing or having reason to believe that such claim is false or without any basis; or
