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] [Entire Act] Union of India - Section Section 145 in National Company Law Tribunal Rules, 2016 145. Taking of specimen handwriting, signature etc. - The Commissioner may, if necessary, take specimen of the handwriting, signature or fingerprint of any witness examined before him.
