Section 190(2) in Companies (Winding Up) Rules, 2020
(2)For the purpose of clause (ii) of sub-section (1) of section 361 the class of companies shall be as under based on the latest audited Balance Sheet:-(a)the company which has taken deposit and total outstanding deposits is not exceeding twenty five lakh rupees; or(b)the company of which the total outstanding loan including secured loan does not exceed fifty lakh rupees; or(c)the company of which turnover is upto fifty crore rupees; or(d)the company of which paid up capital does not exceed one crore rupees.
