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[Cites 0, Cited by 0] [Section 651A] [Entire Act]

Union of India - Subsection

Section 651A(a) in The Companies Act, 1956

(a)any reference to the winding up of a company by a Court or High Court or winding up of a company subject to supervision of a Court or High Court in any law [except the Banking Regulation Act, 1949 (10 of 1949) shall, in so far as it relates to winding up of a company, be construed as winding up of a company by the Tribunal in accordance with the provisions of this Act;