Section 48 in The Companies (Second Amendment) Act, 2002
48. Amendment of section 425.- In section 425 of the principal Act, in sub- section 1,-(i) in clause (a), for the word" Court", the word" Tribunal" shall be substituted;
(ii)in clause (b), the word" or" occurring at the end shall be omitted;(iii)clause (c) shall be omitted.
