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[Cites 0, Cited by 33] [Section 446(2)] [Section 446] [Entire Act]

Union of India - Subsection

Section 446(2)(d) in The Companies Act, 1956

(d)any question of priorities or any other question whatsoever, whether of law or fact, which may relate to or arise in course of the winding up of the company, whether such suit or proceeding has been instituted, or is instituted, or such claim or question has arisen or arises or such application has been made or is made before or after the order for the winding up of the company, or before or after the commencement of the Companies (Amendment) Act, 1960 (65 of 1960).]