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 581ZS] [Entire Act] Union of India - Subsection Section 581ZS(4) in The Companies Act, 1956 (4)An order made by the Court under sub-section (3) shall have no effect until a certified copy of the order has been filed with the Registrar.
