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Union of India - Section

Section 507 in The Companies Act, 1956

507. Application of section 494 to a creditors voluntary winding up .-

The provisions of section 494 shall apply in the case of a creditor's voluntary winding up as in the case of a member's voluntary winding up, with the modification that the powers of the Liquidator under that section shall not be exercised except with the sanction either of the [Tribunal] or of the committee of inspection.