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 473] [Entire Act] Union of India - Subsection Section 473(2) in The Companies Act, 1956 (2)All other pertinent matters stated in the order shall be taken to be truly stated as against all persons and in all proceedings whatsoever.
