Companies Act, 1956

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Section 401   [ View Judgements ]

Right of Central Government to apply under sections 397 and 398.


401. Right of Central Government to apply under sections 397 and 398
The Central Government may itself apply to the 1[Tribunal] for an order under section 397 or 398, or cause an application to be made to the 1[Tribunal] for such an order by any person authorised by it in this behalf.

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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