AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Company Law Board Regulations, 1991

46. General power to amend

A Bench may, at any time, and on such terms as to costs or otherwise, as it may think fit, amend any defect or error in any proceeding before it; and all necessary amendments shall be made for the purpose of determining the real question or issue raised by or depending on such proceeding.





Company Law   Board Regulations, 1991 Back






Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys