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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(4) in Companies (Winding Up) Rules, 2020

(4)On the date fixed for hearing of the said application for directions the Tribunal may after hearing the Company Liquidator and any creditor or contributory who may appear decide as to who would be the members of the said advisory committee or pass such orders or give such directions in the matter as the Tribunal may think fit.