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[Cites 0, Cited by 19] [Section 643] [Entire Act]

Union of India - Subsection

Section 643(1) in The Companies Act, 1956

(1)The Central Government shall, make rules consistent with the Code of Civil Procedure, 1908 (5 of 1908), providing for all matters relating to the winding up of companies, which by this Act, are to be prescribed, and may make rules providing for all such matters, as may be prescribed.