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 3] [Entire Act] Union of India - Subsection Section 3(4) in The Companies (Mediation and Conciliation) Rules, 2016 (4)Application received under sub-rule (3), if rejected by the Regional Director, the Regional Director shall record the reasons in writing for the same.
