Citation Codes Equivalent Citations citation codes Case Number WTM/PS/47.ERQ/WD/SEPT/2013 Judges Prashant Saran, Whole Time Member Acts 16 of 23 provisions of the said section, the provisions contained in sections 55 to 58, 59 to 81 (including sections 68A, 77A and 80A), 108, 109, 110, 112,115, 116, 117, 118,119,120,121, 122, 206, 206A SECTION 2 SECURITIES CONTRACTS REGULATION ACT 1956 SECURITIES AND EXCHANGE BOARD OF INDIA ACT 1992 section 11(1) of the SEBI Act, subject to the provisions of the SEBl Act, SECURITIES CONTRACTS REGULATION ACT 1956 COMPANIES ACT 1956 SECTION 67 COMPANIES ACT provisions of section 2(45AA) of the Companies Act, SECTION 73 COMPANIES ACT India Act, 1992 readwith sections 11(1), 11(4), 11A provisions of section 6O of the Companies Act. sections 67(3) and 73 of the Companies Act provisions of the Companies Act, SEBI Act Sections 67 and 73 of the Companies Act section, the provisions of section 67(3) section 81(1A) of the Companies Act. section 2(46) of the Companies Act Section 67(3) cg the Companies Act, section 56(1) of the Companies Act, Section 56(3) of the Companies Act, SECTION 86 COMPANIES ACT SECTION 60 A COMPANIES ACT Companies Act, under section 80, Section 67(3) and Section 73(1) 13 of 23 (1A) of Section 73 SEBI (Amendment) Act, 2002, 93. Section 73(1) India Act, 1992 See more information ... Smart Summary Please sign up to generate summary. JUDGMENT Order in the matter of M/s. Prayag Infotech Hi-rise Ltd