Citation Codes Equivalent Citations citation codes Case Number CA(CAA)72of2019 Attorney(S) Acts sections 230(4) and 232(1) of the Companies Act, 2013 read with Rules 5 and 6 of the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016, Section 230(5) of Act, and Rule 8 of the Companies (CCA) Rules, 2016, the Companies Sections 230 to 232 and other applicable provisions of the Companies Act, 2013, Rule 12 of the Companies (CAA) Rules, 2016. / W 9 14. CA(CAA) N0.72/230232/2019 (xiii) sub- section (3) of Section 230 and Rule 7 of the Companies (CAA) Rules, 2016. (vii) Sections 210-217, 219, 220, 223 to 227 of the Companies Act, 2013 provisions of the Indian Companies Act, 2013 and Rules Sub Rule (2) of Rule 8 of the Companies (CCA) Rules, 2016. sections 235 to 251 of the Companies Act, 1956. Rule 14 of the Companies (CCA) Rules, 2016, COMPANIES ACT 1956 Rule 6, to (1) Central Government See more information ... Smart Summary Please sign up to generate summary. JUDGMENT MIV Therapeutics (India) Pvt Ltd v. Nitin Mehta Adv