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 61A] [Entire Act] Union of India - Subsection Section 61A(2) in The Insurance Act, 1938 (2)No appeal shall lie to the National Company Law Appellate Tribunal from an order made by the Tribunal with the consent of parties.
