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[Cites 0, Cited by 0] [Section 78] [Entire Act]

Union of India - Subsection

Section 78(c) in The Companies (Second Amendment) Act, 2002

(c)for sub- section (10), the following sub- section shall be substituted, namely:-" (10) An examination under this section may, if the Tribunal so directs, be held before any person or authority authorised by the Tribunal.";