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 5] [Entire Act] Union of India - Subsection Section 5(h) in The Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 (h)the time within which the chairperson of the meeting is required to report the result of the meeting to the Tribunal; and
