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 1] [Section 38] [Entire Act] Union of India - Subsection Section 38(2) in Indian Companies Act, 1913 (2)The Court may either refuse the application or may order rectification of the register and payment by the company of any damages sustained by any aggrieved, and may make such order costs as it in its discretion thinks fit.
