Section 115 in The Companies (Second Amendment) Act, 2002
115. Amendment of section 583.- In section 583 of the principal Act,-(a) in sub- section (1), for the words, brackets and figure" sub- sections (2)", the words, brackets and figure" sub- sections (3)" shall be substituted;
(b)sub- section (2) shall be omitted;(c)in sub- section (3), for the words" or subject to the supervision of Court", the words" by the Tribunal" shall be substituted;(d)in sub- section (4), for the word" Court", the word" Tribunal" shall be substituted;(e)in sub- section (5),-(i) in clauses (a) and (b), for the word" Court", the word" Tribunal" shall be substituted;(ii)in clause (c), for the words" order of any Court", the words" order of any Court or Tribunal" shall be substituted;(iii)in clause (d), for the words" satisfaction of the Court", the words" satisfaction of the Tribunal" shall be substituted.
