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[Cites 0, Cited by 52] [Entire Act]

Union of India - Section

Section 400 in The Companies Act, 1956

400. Notice to be given to Central Government of application under sections 397 and 398.-

The [Tribunal] shall give notice of every application made to it under section 397 or 398 to the Central Government, and shall take into consideration the representations, if any, made to it by that Government before passing a final order under that section.