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[Cites 0, Cited by 0] [Section 294] [Entire Act]

Union of India - Subsection

Section 294(5) in The Companies Act, 2013

(5)Where an account referred to in sub-section (4) relates to a Government company, the Company Liquidator shall forward a copy thereof—
(a)to the Central Government, if that Government is a member of the Government company; or
(b)to any State Government, if that Government is a member of the Government company; or
(c)to the Central Government and any State Government, if both the Governments are members of the Government company.