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[Cites 0, Cited by 0] [Section 547] [Entire Act]

Union of India - Subsection

Section 547(1) in The Companies Act, 1956

(1)Where a company is being wound-up, whether by [the Tribunal] or voluntarily, every invoice, order for goods or business letter issued by or on behalf of the company or a Liquidator of the company, or a receiver or manager of the property of the company, being a document on or in which the name of the company appears, shall contain a statement that the company is being wound-up.