Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 31 in The Companies (Amendment) Act, 2017

31. Amendment of section 121.

In section 121 of the principal Act,—
(i)in sub-section (2), the words and figures “within the time as specified, under section 403” shall be omitted;
(ii)in sub-section (3), for the words and figures “under section 403 with additional fees”, the word “therein” shall be substituted.