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[Cites 0, Cited by 0] [Section 249(1)] [Section 249] [Entire Act]

Union of India - Subsection

Section 249(1)(b) in The Companies Act, 2013

(b)has made a disposal for value of property or rights held by it, immediately before cesser of trade or otherwise carrying on of business, for the purpose of disposal for gain in the normal course of trading or otherwise carrying on of business;