Section 14(4) in Companies (Winding Up) Rules, 2020
(4)Where an order for the appointment of provisional liquidator or Company Liquidator as the case may be has been made the Registrar shall as provided in sub section (1) of section 277 within a period not exceeding seven days from the date of passing of the order send intimation to the Company Liquidator or provisional liquidator in Form WIN 9 by registered post or by speed post or by courier service or by electronic means and a copy of the order for the appointment of provisional liquidator or Company Liquidator as the case may be shall also be sent to the Registrar of Companies together with a copy of the petition and the affidavit if any filed in support thereof.
