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[Cites 0, Cited by 0] [Section 275] [Entire Act]

Union of India - Subsection

Section 275(7) in The Companies Act, 2013

(7)While passing a winding up order, the Tribunal may appoint a provisional liquidator, if any, appointed under clause (c) of sub-section (1) of section 273, as the Company Liquidator for the conduct of the proceedings for the winding up of the company.