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 60(3)] [Section 60] [Entire Act] Union of India - Subsection Section 60(3)(b) in The Companies (Second Amendment) Act, 2002 (b)order the costs to be paid by any persons who, in the opinion of the Tribunal, are responsible for the default.