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[Cites 0, Cited by 48] [Section 392(1)] [Section 392] [Entire Act]

Union of India - Subsection

Section 392(1)(b) in The Companies Act, 1956

(b)may, at the time of making such order or at any time thereafter, give such directions in regard to any matter or make such modifications in the compromise or arrangement as it may consider necessary for the proper working of the compromise or arrangement.