Section 7(7) in The Companies (Second Amendment) Act, 2002
(7)The Central Government may, if it thinks fit, adjourn the proceedings in order that an arrangement may be made to the satisfaction of the Central Government for the purchase of the e such orders as it thinks fit for facilitating, or carrying into effect, any such arrangement: interests of dissentient members; and may give such directions and ma Provided that no part of the capital of the company may be expended for any such purchase.".
