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[Cites 0, Cited by 0] [Section 322(1)] [Section 322] [Entire Act]

Union of India - Subsection

Section 322(1)(b) in The Companies Act, 2013

(b)to exercise as respects the enforcing of calls, the staying of proceedings or any other matter, all or any of the powers which the Tribunal might exercise if the company were being wound up by the Tribunal.