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 5] [Section 138] [Entire Act] Union of India - Subsection Section 138(4) in The Companies Act, 1956 (4)If cause is shown, the Registrar shall record a note to that effect in the register, and shall inform the company that he has done so.
