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[Cites 0, Cited by 0] [Section 322] [Entire Act]

Union of India - Subsection

Section 322(4) in The Companies Act, 2013

(4)A copy of an order staying the proceedings in the winding up, made under this section, shall forthwith be forwarded by the company, or otherwise as may be prescribed, to the Registrar, who shall make a minute of the order in his books relating to the company.