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[Cites 0, Cited by 0] [Section 352(8)] [Section 352] [Entire Act]

Union of India - Subsection

Section 352(8)(c) in The Companies Act, 2013

(c)where the winding up is by the Tribunal, also be liable to have all or such part of his remuneration, as the Tribunal may consider just and proper, to be disallowed, and to be removed from his office by the Tribunal.