Any order made by the Company Law Board [* * *][may be enforced by that Board in the same manner as if it were a decree made by a Court in a suit pending therein, and it shall be lawful for that Board to send, in the case of its inability to execute such order, to the Court within the local limits of whose jurisdiction,-(a)in the case of an order against a company, the registered office of the company is situated, or(b)in the case of an order against any other person, the person concerned voluntarily resides, or carries on business or personally works for gain:][Provided that the provisions of this section shall not apply on and after the commencement of the Companies (Second Amendment) Act, 2002.] [ Inserted by Act 11 of 2003, Section 124.]
