Companies Act, 1956

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Section 405   [ View Judgements ]

Addition of respondents to application under section 397 or 398.


405. Addition of respondents to application under section 397 or 398
If the managing director or any other director 2[***] or the manager, of a company, or any other person, who has not been impleaded as a respondent to any application under section 397 or 398 applies to be added as a respondent thereto, the 1[Tribunal] shall, if it is satisfied that there is sufficient cause for doing so, direct that he may be added as a respondent accordingly.

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".

2. The words "managing agent or secretaries and treasurers" omitted by Act 53 of 2000, sec. 182 (w.e.f. 13-12-2000).

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