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[Cites 0, Cited by 0] [Section 277] [Entire Act]

Union of India - Subsection

Section 277(1) in The Companies Act, 2013

(1)Where the Tribunal makes an order for appointment of provisional liquidator or for the winding up of a company, it shall, within a period not exceeding seven days from the date of passing of the order, cause intimation thereof to be sent to the Company Liquidator or provisional liquidator, as the case may be, and the Registrar.