Section 49 in The Maharashtra Non-Trading Corporations Act, 1959
49. Final meeting and dissolution.
(1)As soon as the affairs of a corporation are fully wound up, the liquidator shall–(a)make up an account of the winding up, showing how the winding up has been conducted and the property of the corporation has been disposed of, and(b)call a general meeting of the corporation and a meeting of the creditors for the purpose of laying the account before the meetings and giving an explanation thereof.(2)Within one week after the date of the meetings, or if the meetings are not held on the same date, after the date of the latter meeting, the liquidator shall send to the Registrar a copy of the account, and shall make a return to him of the holding of the meetings and of the date or dates on which they were held.(3)On receiving the account and the return the Registrar shall forthwith register them, and on the expiration of three months from their registration the corporation shall be deemed to be dissolved.(4)The manner in which the meeting may be called by the liquidator and the procedure at such meetings shall be such as may be prescribed.Winding up by Registrar.
