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[Cites 0, Cited by 0] [Section 305] [Entire Act]

Union of India - Subsection

Section 305(3) in The Companies Act, 2013

(3)Where the company is wound up in pursuance of a resolution passed within a period of five weeks after the making of the declaration, but its debts are not paid or provided for in full, it shall be presumed, until the contrary is shown, that the director or directors did not have reasonable grounds for his or their opinion under sub-section (1).