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Union of India - Section

Section 55 in Companies (Winding Up) Rules, 2020

55. Adjournments.

- The chairman of the meeting may with the consent of the creditors or contributors present in the meeting as the case may be adjourn it from time to time but the adjourned meeting shall be held at the same place as the original meeting unless in the resolution for adjournment another place is specified or unless the Tribunal otherwise orders.