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Union of India - Section

Section 253 in Companies (Court) Rules, 1959

253. Notes of Examination.

- The notes of every public examination shall, after being signed as required by sub-section (8) of section 478, form part of the records of winding-up. The Official Liquidator, the person examined and any creditor or contributory of the company, shall be entitled to obtain a copy thereof from the Court on payment of the prescribed charges.