(2)If, on any application under sub-section (1), the [Tribunal] [ Substituted by Act 11 of 2003, Section 44, for " Company Law Board" .] is of opinion that the affairs of the company are being conducted as aforesaid or that by reason of any material change as aforesaid in the management or control of the company, it is likely that the affairs of the company will be conducted as aforesaid, the [Tribunal] [ Substituted by Act 11 of 2003, Section 44, for " Company Law Board" .] may, with a view to bringing to an end or preventing the matters complained of or apprehended, make such order as it thinks fit.
