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[Cites 0, Cited by 0] [Section 388C(1)] [Section 388C] [Entire Act]

Union of India - Subsection

Section 388C(1)(a) in The Companies Act, 1956

(a)direct that the respondent shall not discharge any of the duties of his office until further orders of the [Tribunal] [Substituted by Act 11 of 2003, Section 38, for " Company Law Board" . ], and