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 3] [Section 546] [Entire Act] Union of India - Subsection Section 546(3) in The Companies Act, 1956 (3)Any creditor or contributory may apply to the [Tribunal] [ Substituted by Act 11 of 2003, Section 103, for " Court" .] with respect to any exercise or proposed exercise of any such power.
