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 10FQ] [Entire Act] Union of India - Subsection Section 10FQ(2) in The Companies (Second Amendment) Act, 2002 (2)No appeal shall lie to the Appellate Tribunal from an order or decision made by the Tribunal with the consent of parties.
