388A. [Sections 386 to 388 not to apply to certain private companies
Sections 386, 387 and 388 shall not apply to a private company unless it is a subsidiary of a public company.][CHAPTER IVA] [ Chapter IVA inserted by Act 53 of 1963, Section 9 (w.e.f. 1.1.1964).] Powers Of Central Government To Remove Managerial Personnel From Office On The Recommendation Of The [Tribunal] [ Substituted By Act 11 Of 2003, Section 38, For &Quot; Company Law Board&Quot; .]
