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[Cites 0, Cited by 0] [Section 464(1)] [Section 464] [Entire Act]

Union of India - Subsection

Section 464(1)(b) in The Companies Act, 1956

(b)Where a direction is given by the [Tribunal][as aforesaid, the Liquidator shall, within two months from the date of such direction, convene a meeting of the creditors of the company (as ascertained from its books and documents) for the purpose of determining who are to be members of the committee.] [Substituted by Act 65 of 1960, Section 173, for sub-Section (1) (w.e.f. 28.12.1960). ]