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[Cites 0, Cited by 0] [Section 262] [Entire Act]

Union of India - Subsection

Section 262(1) in The Companies Act, 2013

(1)The scheme prepared by the company administrator under section 261 shall be placed before the creditors of the sick company in a meeting convened for their approval by the company administrator within the period of sixty days from his appointment, which may be extended by the Tribunal up to a period not exceeding one hundred twenty days.