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 0] [Section 478] [Entire Act] Union of India - Subsection Section 478(9) in The Companies Act, 1956 (9)The [Tribunal] [ Substituted by Act 11 of 2003, Section 78, for " Court" .] may, if it thinks fit, adjourn the examination from time to time.
