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[Cites 0, Cited by 0] [Section 190] [Entire Act]

Union of India - Subsection

Section 190(4) in Companies (Winding Up) Rules, 2020

(4)For the purpose of filing and audit of the Official Liquidator's accounts the procedure laid down in the preceding rules 91 to 99 shall be followed with the modification that wherever the word Tribunal is mentioned it shall be read as Central Government and with further directions issued by the Central Government as may be necessary from time to time.