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[Cites 0, Cited by 0] [Section 120] [Entire Act]

Union of India - Subsection

Section 120(3) in Companies (Court) Rules, 1959

(3)Where the High Court makes an order transferring the winding-up proceedings in a district Court to another District Court, the Registrar of the High Court shall forthwith forward a certified copy of the order to each of the said District Courts, and the Court whose proceedings are transferred shall, on receipt of the order, despatch without delay the records of the proceedings to the District Court to which they are transferred.