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[Cites 0, Cited by 0] [Section 496(1)] [Section 496] [Entire Act]

Union of India - Subsection

Section 496(1)(b) in The Companies Act, 1956

(b)lay before the meeting an account of his acts and dealings and of the conduct of the winding up during the preceding year, together with a statement in the prescribed form and containing the prescribed particulars with respect to the proceedings in, and position of, the liquidation.