Companies Act, 1956

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Section 400   [ View Judgements ]

Notice to be given to Central Government of applications under sections 397 and 398.


400. Notice to be given to Central Government of applications under sections 397 and 398
The 1[Tribunal] shall give notice of every application made to it under section 397 or 398 to the Central Government, and shall take into consideration the representation, if any, made to it by that Government before passing a final order under that section.

1. Subs. by Act 31 of 1988, sec. 67, for "Court" (w.e.f. 31-5-1991) and again subs. by Act 11 of 2003, sec. 44, for "Company Law Board".

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