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 3] [Section 125] [Entire Act] Union of India - Subsection Section 125(2) in The Companies Act, 1956 (2)Nothing in sub-section (1) shall prejudice any contract or obligation for the repayment of the money secured by the charge.
