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[Cites 0, Cited by 1] [Section 456] [Entire Act]

Union of India - Subsection

Section 456(1B) in The Companies Act, 1956

(1B)[For the purpose of securing compliance with the provisions of sub-section (1-A), the Chief Presidency Magistrate or the District Magistrate may take or cause to be taken such steps and use or cause to be used such force as may in his opinion be necessary.] [Inserted by Act 65 of 1960, Section 169 (w.e.f. 28.12.1960). ]