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[Cites 0, Cited by 6] [Section 244(1)] [Section 244] [Entire Act]

Union of India - Subsection

Section 244(1)(b) in The Companies Act, 1956

(b)for the recovery of any property of such company, or body corporate, which has been misapplied or wrongfully retained, the Central Government may itself bring proceedings for that purpose in the name of such company or body corporate.