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[Cites 0, Cited by 2] [Entire Act]

Union of India - Section

Section 480 in The Companies Act, 1956

480. [Saving of existing powers of Tribunal

Any powers conferred on the Tribunal by this Act shall be in addition to, and not in derogation of, any existing powers of instituting proceedings against any contributory or debtor of the company, or the estate of any contributory or debtor, for the recovery of any call or other sums.]