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 45] [Section 445] [Entire Act] Union of India - Subsection Section 445(3) in The Companies Act, 1956 (3)Such order shall be deemed to be notice of discharge to the officers and employees of the company, except when the business of the company is continued.
