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[Cites 0, Cited by 2] [Section 518] [Entire Act]

Union of India - Subsection

Section 518(4) in The Companies Act, 1956

(4)A copy of an order staying the proceedings in the winding up, made by virtue of this section, shall forthwith be forwarded by the company, or otherwise as may be prescribed, to the Registrar, who shall make a minute of the order in his books relating to the company.]