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Union of India - Section

Section 100 in Companies (Court) Rules, 1959

100. Application for leave to withdraw petition.

(1)A petition for winding-up shall not be withdrawn after presentation without the leave of the Court.
(2)An application for leave to withdraw a petition for winding-up which has been advertised in accordance with the provisions of Rule 99 shall not be heard at any time before the date fixed in the advertisement for the hearing of the petition.