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 10G] [Entire Act] Union of India - Subsection Section 10G(a) in The Companies Act, 1956 (a)the reference therein to a High Court shall be construed as including a reference to the Appellate Tribunal;
