Section 14 in High Court of Madhya Pradesh Rules, 2008
14. Company Petition.
- Ordinarily, following petitions or references shall be registered as a Company Petition-(1)a reference under Section 20 of the Sick Industrial Companies (Special Provisions) Act, 1985; or(2)petitions under Section 101,391,394,439,583 or 584 of the Companies Act, 1956.
