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[Cites 0, Cited by 0] [Section 557(1)] [Section 557] [Entire Act]

Union of India - Subsection

Section 557(1)(b) in The Companies Act, 1956

(b)if it thinks fit for the purpose of ascertaining those wishes, direct meetings of the creditors or contributories to be called, held and conduct in such manner as the [Tribunal] [ Substituted by Act 11 of 2003, Section 112, for " Court" .] directs; and