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 188] [Entire Act] Union of India - Subsection Section 188(2) in Companies (Winding Up) Rules, 2020 (2)In any case where the contest has not been of a substantial nature the Tribunal may direct that the costs shall be on the uncontested scale.
