Central Government Act
Section 397(1) in The Companies Act, 1956
(1) Any members of a company who complain that the affairs of the company 2[ are being conducted in a manner prejudicial to public interest or] in a manner oppressive to any member or members (including any one or more of themselves) may apply to the 1[ Company Law board] for an order under this section, provided such members have a right so to apply in virtue of section 399.