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[Cites 0, Cited by 0] [Section 88] [Entire Act]

Union of India - Subsection

Section 88(2) in Companies (Court) Rules, 1959

(2)A petition under section 397 or 398 shall not be withdrawn without leave of the Court,and where the petition has been presented by a member or members authorised by the Central Government under sub-section (4) of section 399, notice of the application for leave to withdraw shall be given to the Central Government.