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[Cites 0, Cited by 0] [Section 457] [Entire Act]

Union of India - Subsection

Section 457(2B) in The Companies Act, 1956

(2B)The Liquidator shall, immediately after the order for winding up or appointing the Liquidator as provisional Liquidator is made, issue a notice requiring any of the persons mentioned in sub-section (2) of section 454, to submit and verify a statement of the affairs of the company and such notice shall be served by the Liquidator.