Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 258] [Entire Act] Union of India - Section Section 447 in The Companies Act, 1956 447. Effect of winding up order .- An order for winding up a company shall operate in favour of all the creditors and of all the contributories of the company as if it had been made out on the joint petition, of a creditor and of a contributory.Official Liquidators
