Legal Document View

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
[Cites 0, Cited by 0] [Section 38(i)] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(i)(a) in The Companies (Amendment) Act, 2017

(a)the words and figures "Without prejudice to the provisions of section 101," shall be omitted;