(4)Where any order made by the [Company Law Board or Tribunal] [Inserted by Act 46 of 1977, Section 8 (w.e.f. 24.12.1977). ] [* * *] [ Certain words omitted by Act 31 of 1988, Section 60 (w.e.f. 31.5.1991).][is required to be enforced by a Court, a certified copy of the order shall be produced to the proper officer of the Court required to enforce the order and the provisions of sub-sections (2) and (3) shall, as far as may be, apply to every such order in the same manner and to the same extent as they apply to an order made by a Court.] [ Inserted by Act 46 of 1977, Section 9 (w.e.f. 24.12.1977).]
