Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 440] [Entire Act] Union of India - Subsection Section 440(1) in The Companies Act, 1956 (1)Where a company is being wound up voluntarily, a petition for its winding up by the Tribunal may be presented by-(a)any person authorised to do so under section 439; or(b)the Official Liquidator.
