Section 457(1)(c) in The Companies Act, 1956

[Cites 0, Cited by 38] [Section 457(1)] [Section 457] [Entire Act]

Union of India - Subsection

Section 457(1)(c) in The Companies Act, 1956

(c)to sell the immovable and movable property and actionable claims of the company by public auction or private contract, with power to transfer the whole thereof to any person or body corporate, or to sell the same in parcels;

(ca)[ to sell whole of the undertaking of the company as a going concern;] [ Inserted by Act 11 of 2003, Section 67.]

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Union of India - Subsection

Section 457(1)(c) in The Companies Act, 1956