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[Cites 0, Cited by 0] [Section 340] [Entire Act]

Union of India - Subsection

Section 340(2) in The Companies Act, 2013

(2)An application under sub-section (1) shall be made within five years from the date of the winding up order, or of the first appointment of the Company Liquidator in the winding up, or of the misapplication, retainer, misfeasance or breach of trust, as the case may be, whichever is longer.