(6)The [Tribunal] [ Substituted by Act 11 of 2003, Section 15, for " Company Law Board" .], while acting under sub-section (5), may, at its discretion, make,-(a)such interim orders, including any orders as to injunction or stay, as it may deem fit and just;(b)such orders as to costs as it thinks fit; and(c)incidental or consequential orders regarding payment of dividend or the allotment of bonus or rights shares.
