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[Cites 0, Cited by 0] [Section 424B] [Entire Act]

Union of India - Subsection

Section 424B(2) in The Companies Act, 1956

(2)The Tribunal may, if it deems necessary or expedient so to do for the expeditious disposal of an inquiry under sub-section (1), require by order any operating agency to enquire into the scheme for revival and make a report with respect to such matters as may be specified in the order.