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[Cites 0, Cited by 1] [Section 478(7)] [Section 478] [Entire Act]

Union of India - Subsection

Section 478(7)(a) in The Companies Act, 1956

(a)If any such person applies to the [Tribunal] [ Substituted by Act 11 of 2003, Section 78, for " Court" .] to be exculpated from any charges made or suggested against him, it shall be the duty of the Official Liquidator to appear on the hearing of the application and call the attention of the [Tribunal] [ Substituted by Act 11 of 2003, Section 78, for " Court" .] to any matters which appear to the Official Liquidator to be relevant.