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[Cites 0, Cited by 3] [Section 439] [Entire Act]

Union of India - Subsection

Section 439(4) in The Companies Act, 2013

(4)The provisions of sub-section (2) shall not apply to any action taken by the liquidator of a company in respect of any offence alleged to have been committed in respect of any of the matters in Chapter XX or in any other provision of this Act relating to winding up of companies.Explanation.—The liquidator of a company shall not be deemed to be an officer of the company within the meaning of sub-section (2).