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[Cites 0, Cited by 0] [Section 80(4)] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(4)(b) in Companies (Winding Up) Rules, 2020

(b)The trading account shall from time to time not less than once in every month be verified by affidavit and the Company Liquidator shall thereupon submit such account to the advisory committee (if any) or such member thereof as may be appointed by the said committee for that purpose who shall examine and certify the same.