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[Cites 0, Cited by 0] [Section 277] [Entire Act]

Union of India - Subsection

Section 277(2) in The Companies Act, 2013

(2)On receipt of the copy of order of appointment of provisional liquidator or winding up order, the Registrar shall make an endorsement to that effect in his records relating to the company and notify in the Official Gazette that such an order has been made and in the case of a listed company, the Registrar shall intimate about such appointment or order, as the case may be, to the stock exchange or exchanges where the securities of the company are listed.