Section 103 in The Companies (Second Amendment) Act, 2002
103. Amendment of section 546.- In section 546 of the principal Act,-(a) in sub- section (1),-(i) for the words" sanction of the Court", the words" sanction of the Tribunal" shall be substituted;
(ii)for the words" or subject to the supervision of the Court", the words" the Tribunal" shall be substituted;(b)in sub- section (1A),-(i) for the words" winding up by the Court", the words" winding up by the Tribunal" shall be substituted;(ii)for the words" sanction of the Court", the words" sanction of the Tribunal" shall be substituted;(c)in sub- sections (2) and (3), for the word" Court", wherever it occurs, the word" Tribunal" shall be substituted.
