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[Cites 0, Cited by 0] [Section 347(3)] [Section 347] [Entire Act]

Union of India - Subsection

Section 347(3)(b) in The Companies Act, 2013

(b)enable any creditor or contributory of the company to make representations to the Central Government in respect of the matters specified in clause (a) and to appeal to the Tribunal from any order which may be made by the Central Government in the matter.