(5)The company shall also not be bound under this section to circulate any statement if, on the application either of the company or of any other person who claims to be aggrieved, the [Central Government] is satisfied that the rights conferred by this section are being abused to secure needless publicity for defamatory matter; and the [Central Government] [ Substituted by Act 11 of 2003, Section 25, for " Company Law Board" .] may order the company's costs on an application under this section to be paid in whole or in part by the requisitionists, notwithstanding that they are not parties to the application.
