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[Cites 0, Cited by 0] [Section 546(1)] [Section 546] [Entire Act]

Union of India - Subsection

Section 546(1)(a) in The Companies Act, 1956

(a)with the [sanction of the Tribunal], when the company is being wound-up by [the Tribunal] [ Substituted by Act 11 of 2003, Section 103, for " or subject to the supervision of the Court" .]; and