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Union of India - Section

Section 401 in The Companies Act, 1956

401. Right of Central Government to apply under sections 397 and 398.-

The Central Government may itself apply to the [Tribunal] for an order under section 397 or 398, or cause an application to be made to the [Tribunal] [ Substituted by Act 11 of 2003, Section 44, for " Company Law Board" .] for such an order by any person authorised by it in this behalf.