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Union of India - Section

Section 36 in Companies (Winding Up) Rules, 2020

36. Meeting of creditors and contributors.

- The meeting of the creditors and contributors in accordance with the provisions of sub-section (3) of section 287 to determine the persons who may be the members of the advisory committee shall be convened held and conducted in the manner hereinafter provided in these rules for the holding and conducting of meeting of creditors and contributors.