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[Cites 0, Cited by 0] [Section 583(4)] [Section 583] [Entire Act]

Union of India - Subsection

Section 583(4)(c) in The Companies Act, 1956

(c)if the [Tribunal] [ Substituted by Act 11 of 2003, Section 115, for " Court" .] is of opinion that it is just and equitable that the company should be wound-up.