Section 17 in The Companies (Second Amendment) Act, 2002
17. Amendment of section 117B.- In section 117B of the principal Act,-(a) in sub- section (4), for the words" Company Law Board", wherever they occur, the words" Central Government" shall be substituted;
(b)after sub- section (4), the following proviso shall be inserted, namely:-' Provided that in the case of revival and rehabilitation of a sick industrial company under Part VIA, the provisions of this section shall have effect as if for the words" Central Government", the word" Tribunal" had been substituted.'.
