Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 23 in The Companies (Second Amendment) Act, 2002 23. Amendment of section 168.- In section 168 of the principal Act, for the words" Central Government", the words" Tribunal or the Central Government, as the case may be" shall be substituted.
