Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 80] [Entire Act] Union of India - Subsection Section 80(3) in Companies (Winding Up) Rules, 2020 (3)Where the accounts of the company are incomplete the Company Liquidator shall with all convenient speed as soon as the order for winding up is made have them completed and brought up-to-date.
