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Union of India - Section

Section 314 in Companies (Court) Rules, 1959

314. Statement to be laid before meeting of creditors under section 495(1).

- The statement of the assets and liabilities of the company to be laid before a meeting of creditors by a liquidator in a members' voluntary winding-up under section 495(1) shall be in Form No. 150 with such variations, as may be necessary.Liquidator in Voluntary Winding-Up