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[Cites 0, Cited by 44] [Section 537] [Entire Act]

Union of India - Subsection

Section 537(1) in The Companies Act, 1956

(1)Where any company is being wound up by the Tribunal-
(a)any attachment, distress or execution put in force, without leave of the Tribunal against the estate or effects of the company, after the commencement of the winding up; or
(b)any sale held, without leave of the Tribunal of any of the properties or effects of the company after such commencement, shall be void.