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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(1)(a) in The Maharashtra Non-Trading Corporations Act, 1959

(a)when the period, if any, fixed for the duration of the corporation by the articles has expired, or the event, if any, has occurred, on the occurrence of which the articles provide that the corporation is to be dissolved, and the corporation in general meeting passes a resolution requiring the corporation to be wound up voluntarily;