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[Cites 0, Cited by 0] [Section 361] [Entire Act]

Union of India - Subsection

Section 361(4) in The Companies Act, 2013

(4)The Official Liquidator shall, within thirty days of his appointment, submit a report to the Central Government in such manner and form, as may be prescribed, including a report whether in his opinion, any fraud has been committed in promotion, formation or management of the affairs of the company or not.