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[Cites 0, Cited by 5] [Entire Act]

Union of India - Section

Section 548 in The Companies Act, 1956

548. Books and papers of company to be evidence .-

Where a company is being wound-up, all books and papers of the company and of the Liquidators shall, as between the contributories of the company, be prima facie evidence of the truth of all matters purporting to be therein recorded.