Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47(a)] [Section 47] [Entire Act] Union of India - Subsection Section 47(a)(a) in The Companies (Amendment) Act, 2020 (a)forward a copy of the order to the Registrar who shall record in the register relating to the company a minute of the dissolution of the company; and