Section 76 in The Companies (Second Amendment) Act, 2002
76. Substitution of new section for section 472.- For section 472 of the principal Act, the following section shall be substituted, namely:-" 472. Moneys and securities paid into bank to be subject to order of Tribunal.- All moneys, bills, hundis, notes and other securities paid or delivered into the Reserve Bank of India in the course of the winding up of a company by the Tribunal, shall be s bject in all respects to the orders of the Tribunal.".
