Section 1(e) in Companies Act, 1956 - Applicability to Limited Liability Partnership
(e)for the word "Court" occurring in any of the aforesaid provisions of the Companies Act 1956 (except in sub-section (5A) of section 454, section 482 and section 483), the word "Tribunal" shall be substituted, provided that until the Tribunal is constituted under the Companies Act, 1956, the word "Tribunal" shall be substituted with the words "High Court";
