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[Cites 0, Cited by 0] [Section 141] [Entire Act]

Union of India - Subsection

Section 141(2) in Companies (Court) Rules, 1959

(2)Where the meeting of the contributories has accepted in its entirety the decision of the creditors' meeting as regards the constitution and composition of a Committee of Inspection and the persons who are to be members thereof, a committee shall, subject to the provisions of section 465(1), be constituted in accordance with such decision, and the Official Liquidator shall set out in his report the names of the members of the Committee so constituted.