Section 26 in The Companies (Second Amendment) Act, 2002
26. Amendment of section 203.- In section 203 of the principal Act,-(a) in sub- section (1), for the word" Court", at both the places where it occurs, the words" Court or the Tribunal, as the case may be" shall be substituted;
(b)in sub- section (2),-(i) in clause (a), for the words" includes the Court by which he is convicted as well as any Court having jurisdiction to wind up", the words" includes the Court or the Tribunal by which he is convicted, as well as any Court or the Tribunal having jurisd ction to wind up" shall be substituted;(ii)in clause (b), for the word" Court", the words" Court or the Tribunal" shall be substituted;(c)in sub- sections (3) and (4), for the words" Court having jurisdiction to wind up a company", the words" Court or the Tribunal having jurisdiction to wind up a company" shall be substituted;(d)in sub- section (5), for the words" attention of the Court", the words" attention of the Court or the Tribunal, as the case may be," shall be substituted.
