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 63] [Entire Act] Union of India - Subsection Section 63(2) in The Arms Rules, 2016 (2)No sale or transfer of the factory premises, inventory, machinery or other assets of the private limited company, referred to in sub-rule (1) shall be permissible without the prior approval of the Central Government.
