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[Cites 0, Cited by 22] [Section 550] [Entire Act]

Union of India - Subsection

Section 550(2) in The Companies Act, 1956

(2)After the expiry of five years from the dissolution of the company, no responsibility shall rest on the company, the Liquidator, or any person to whom the custody of the books and papers has been committed, by reason of any book or paper not being forthcoming to any person claiming to be interested therein.