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 424B(9)] [Section 424B] [Entire Act] Union of India - Subsection Section 424B(9)(a) in The Companies Act, 1956 (a)hold office during the pleasure of the Tribunal and may be removed or substituted by any person by order of the Tribunal;