Section 441E   [ View Judgements ]

Power to call for information.


441E. Power to call for information.

    The Central Government or Tribunal may require any company to furnish for the purposes of rehabilitation or revival or protection of assets of sick industrial companies, such statistical and other information in such form and within such period as may be prescribed.

#LawyerServices #Section #Act #Law #Statute #IndianLaw #Kanoon