Section 122 in The Companies (Second Amendment) Act, 2002
122. Amendment of section 627.- In section 627 of the principal Act,-(a) in sub- section (1), after the words" a Judge of a High Court in Chambers", the words" or Tribunal, as the case may be" shall be inserted;
(b)in sub- section (3), after the words" Judge of the High Court", the words" or Tribunal, as the case may be" shall be inserted.
