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 2] [Section 478] [Entire Act] Union of India - Subsection Section 478(5) in The Companies Act, 1956 (5)The person examined shall be examined on oath, and shall answer all such questions as the [Tribunal] [ Substituted by Act 11 of 2003, Section 78, for " Court" .] may put, or allow to be put, to him.
