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[Cites 0, Cited by 0] [Section 311] [Entire Act]

Union of India - Subsection

Section 311(3) in The Companies Act, 2013

(3)Where three-fourth members of the company or three-fourth of creditors in value, as the case may be, after consideration of the reply, if any, filed by the Company Liquidator, in their meeting decide to remove the Company Liquidator, he shall vacate his office.