Section 39 in The Companies (Second Amendment) Act, 2002
39. Amendment of section 391.- In section 391 of the principal Act,-(a) for the word" Court", wherever it occurs, the word" Tribunal" shall be substituted;
(b)sub- section (7) shall be omitted;(c)below sub- section (7), the portion beginning with the words" The provisions of" and ending with the words" the application" shall be omitted.
