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Union of India - Section

Section 157 in Companies (Winding Up) Rules, 2020

157. Preliminary hearing of application.

- The application referred to in rule 156 shall be posted before the Tribunal ex-parte in the first instance for directions as to the persons on whom notice of the application should be served and the Tribunal shall thereupon fix a date for the hearing of the application and give such directions as may be necessary as to the persons on whom notice of the application should be served.