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[Cites 0, Cited by 0] [Section 312] [Entire Act]

Union of India - Subsection

Section 312(1) in Companies (Court) Rules, 1959

(1)Where an application is made to the Court under the provisions of the Act in the voluntary winding-up of a company, whether or not an order shall have been made that the voluntary winding-up shall continue subject to the supervision of the Court, these Rules, so far as may be, shall be applied to the subject-matter and mode of such application.