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[Cites 0, Cited by 1] [Section 560(5)] [Section 560] [Entire Act]

Union of India - Subsection

Section 560(5)(b) in The Companies Act, 1956

(b)nothing in this sub-section shall affect the power of the [Tribunal] [ Substituted by Act 11 of 2003, Section 114, for " Court" .] to wind-up a company the name of which has been struck off the register.