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[Cites 0, Cited by 0] [Section 97] [Entire Act]

Union of India - Subsection

Section 97(b) in The Companies (Second Amendment) Act, 2002

(b)any sale held, without leave of the Tribunal, of any of the properties or effects of the company after such commencement, shall be void.(2) Nothing in this section applies to any proceedings for the recovery of any tax or impost or any dues payable to the Government.".