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 1] [Section 583] [Entire Act] Union of India - Subsection Section 583(3) in The Companies Act, 1956 (3)No unregistered company shall be wound-up under this Act voluntarily [by the Tribunal] [ Substituted by Act 11 of 2003, Section 115, for " or subject to the supervision of the Court" .].
