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 4] [Section 2] [Entire Act] Union of India - Subsection Section 2(12) in Indian Companies Act, 1913 (12)"prescribed” means, as respects the provisions of tins Act relating to the winding up of companies, prescribed by rules made by the High Court, and as respects; the other provisions of this Act, prescribed by the Governor General in Council:
