(2)Nothing contained in section 106 or any scheme referred to in sections 391 to 395, or in any scheme made under section 396, shall be deemed to confer power on any class of shareholders by resolution or on [any Court or the Tribunal] [ Inserted by Act 31 of 1988, Section 14 (w.e.f. 15.6.1988).][or the Central Government to vary or modify the provisions of this section.
