Section 80 in The Companies (Second Amendment) Act, 2002
80. Substitution of new section for section 480.- For section 480 of the principal Act, the following section shall be substituted, namely:-" 480. Saving of existing powers of Tribunal.- Any powers conferred on the Tribunal by this Act shall be in addition to, and not in derogation of, any existing powers of instituting proceedings against any contributory or debtor of the company, or the esta e of any contributory or debtor, for the recovery of any call or other sums.".
