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[Cites 0, Cited by 0] [Section 289] [Entire Act]

Union of India - Subsection

Section 289(4) in The Companies Act, 2013

(4)Without prejudice to the provisions of sub-section (1), the Tribunal may at any time after making a winding up order, on an application of the Company Liquidator, make an order staying the winding up proceedings or any part thereof, for such time and on such terms and conditions as it thinks fit.