(1)[Where it appears to the [Tribunal] [ Inserted by Act 31 of 1988, Section 41 (w.e.f. 31.5.1991).],[whether on a reference made to it by the Central Government in connection with any investigation under section 247 [* * *] [Substituted by Act 65 of 1960, Section 80, for Section 250 (w.e.f. 28.12.1960). ] [or on a complaint made by any person in this behalf] [Substituted by Act 65 of 1960, Section 80, for Section 250 (w.e.f. 28.12.1960). ],[that there is good reason to find out the relevant facts about any shares (whether issued or to be issued) and the [Tribunal] [Substituted by Act 65 of 1960, Section 80, for Section 250 (w.e.f. 28.12.1960). ] [is of the opinion that such facts cannot be found out unless the restrictions specified in sub-section (2) are imposed, the [Tribunal] [Substituted by Act 65 of 1960, Section 80, for Section 250 (w.e.f. 28.12.1960). ][may, by order, direct that the shares shall be subject to the restrictions imposed by sub-section (2) for such period not exceeding three years as may be specified in the order.
