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[Cites 0, Cited by 0] [Section 385(1)] [Section 385] [Entire Act]

Union of India - Subsection

Section 385(1)(b) in The Companies Act, 1956

(b)suspends, or has at any time within the preceding five years suspended, payment to his creditors; or makes, or has at any time within the preceding five years made, a composition with them; or