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[Cites 0, Cited by 0] [Section 182] [Entire Act]

Union of India - Subsection

Section 182(3) in Companies (Winding Up) Rules, 2020

(3)Nothing contained in this rule shall apply to or affect costs which in the course of legal proceedings by or against the company which is being wound up by the Tribunal are ordered by the Tribunal in which such proceedings are pending to be paid by the company or the liquidator or the rights of the person to whom such costs are payable.