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[Cites 0, Cited by 6] [Entire Act]

Union of India - Section

Section 313 in The Companies Act, 2013

313. Cesser of Board’s powers on appointment of Company Liquidator.—

On the appointment of a Company Liquidator, all the powers of the Board of Directors and of the managing or whole-time directors and manager, if any, shall cease, except for the purpose of giving notice of such appointment of the Company Liquidator to the Registrar.