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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(c) in The Parel Investments and Trading Private Limited and Domestic Gas Private Limited (Taking Over of Management) Act, 1979

(c)noproceeding for the winding up of either of the two companies or for theappointment of a liquidator or receiver in respect thereof shall lie in anycourt except with the consent of the Central Government.