Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 347(3)] [Section 347] [Entire Act]

Union of India - Subsection

Section 347(3)(a) in The Companies Act, 2013

(a)prevent for such period as it thinks proper the destruction of the books and papers of a company which has been wound up and of its Company Liquidator; and