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[Cites 0, Cited by 0] [Section 334] [Entire Act]

Union of India - Subsection

Section 334(2) in The Companies Act, 2013

(2)In the case of a winding up by the Tribunal, any disposition of the property, including actionable claims, of the company, and any transfer of shares in the company or alteration in the status of its members, made after the commencement of the winding up, shall, unless the Tribunal otherwise orders, be void.