Section 54 in The Companies (Second Amendment) Act, 2002
54. Amendment of section 439.- In section 439 of the principal Act,-(i) for the word" Court", wherever it occurs, the word" Tribunal" shall be substituted;
(ii)in sub- section (1), after clause (f), the following clause shall be inserted, namely:-" (g) in a case falling under clause (h) of section 433, by the Central Government or a State Government;";(iii)in sub- section (5), for the word, brackets and letter" and (f)", the brackets, letters and word" (f) and (g)" shall be substituted.
