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

Union of India - Section

Section 444 in The Companies Act, 1956

444. [ Order for winding up to be communicated to Official Liquidator and Registrar

Where the Tribunal makes an order for the winding up of the company, the Tribunal, shall within a period not exceeding two weeks from the date of passing of the order, cause intimation thereof to be sent to the Official Liquidator and the Registrar.]