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[Cites 0, Cited by 0] [Section 550(3)] [Section 550] [Entire Act]

Union of India - Subsection

Section 550(3)(a) in The Companies Act, 1956

(a)prevent for such period (not exceeding five years from the dissolution of the company) as the Central Government thinks proper, the destruction of the books and papers of a company which has been wound-up and of its Liquidator; and