1 [ 2 [ 3 [The Corporation]]], with the previous approval of 4 [ 5 [Central Government]], may, from time to time by order in the Official Gazette, alter or amend any order made under section 5.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.