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Union of India - Section

Section 332 in Companies (Court) Rules, 1959

332. Inspection by creditor or contributory of statements filed by liquidator.

- Any creditor or contributory of a company which is being wound-up shall be entitled to inspect any of the statements filed under sections 496, 497, 508, 509 and 551 on payment of a fee of Re. 1 each, and to obtain a copy thereof or extract therefrom on payment of the prescribed charges.