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 2] [Section 242(2)] [Section 242] [Entire Act]

Union of India - Subsection

Section 242(2)(m) in The Companies Act, 2013

(m)any other matter for which, in the opinion of the Tribunal, it is just and equitable that provision should be made.