Section 444 in The Companies (Second Amendment) Act, 2002
444. Order for winding up to be communicated to Official Liquidator and Registrar.- Where the Tribunal makes an order for the winding up of the company, the Tribunal, shall within a period not exceeding two weeks from the date of passing of the order, cau e intimation thereof to be sent to the Official Liquidator and the Registrar.".
