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[Cites 0, Cited by 0] [Section 464(1)] [Section 464] [Entire Act]

Union of India - Subsection

Section 464(1)(a) in The Companies Act, 1956

(a)The [Tribunal] [may, at the time of making an order for the winding up of a company or at any time thereafter, direct that there shall be appointed a committee of inspection to act with the Liquidator.