Companies Act, 1956

LawyerServices
w w w . L a w y e r S e r v i c e s . i n

Section 480   [ View Judgements ]

Saving of existing powers of Court.


480. Saving of existing powers of Tribunal.
1[480. Saving of existing powers of Tribunal.-
Any powers conferred on the Tribunal by this Act shall be in addition to, and not in derogation of, any existing powers of instituting proceedings against any contributory or debtor of the company, or the estate of any contributory or debtor, for the recovery of any call or other sums.]

1. Subs. by Act 11 of 2003, sec. 80, for section 480.

#LawyerServices #Section #Act #Law #Statute #IndianLaw #Kanoon