Companies Act, 1956

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Section 438   [ View Judgements ]

Jurisdiction of High court under sections 435, 436 and 437 to be exercised at any time and at any stage.


438. JURISDICTION OF HIGH COURT UNDER SECTIONS 435, 436 AND 437 TO BE EXERCISED AT ANY TIME AND AT ANY STAGE.

The High Court shall have jurisdiction to pass orders under section 435, 436 or 437 at any time and at any stage and either on the application of, or without application from, any of the parties to the proceedings.

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