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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(1)(c) in The Air Corporations Act, 1953

(c)the winding up of the company shall be continued by the directors of the existing company in office at the time the Central Government authorises its winding up and they shall be deemed to be joint liquidators for the purpose of the said winding up with power to act by a majority of their number.