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 1] [Section 25(8)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(8)(b) in The Companies Act, 1956

(b)The Central Government may revoke the license of such a body if it contravenes the provisions of clause (a).