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[Cites 0, Cited by 1] [Section 203(2)] [Section 203] [Entire Act]

Union of India - Subsection

Section 203(2)(b) in The Companies Act, 1956

(b)in relation to the granting of leave, means any [Court or the Tribunal] [ Substituted by Act 11 of 2003, Section 26, for " Court" .] having jurisdiction to wind up the company as respects which leave is sought.