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[Cites 0, Cited by 0] [Section 354(1)] [Section 354] [Entire Act]

Union of India - Subsection

Section 354(1)(b) in The Companies Act, 2013

(b)if it thinks fit for the purpose of ascertaining those wishes, direct meetings of the creditors or contributories to be called, held and conducted in such manner as the Tribunal may direct; and