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[Cites 0, Cited by 0] [Section 294] [Entire Act]

Union of India - Subsection

Section 294(6) in The Companies Act, 2013

(6)The Company Liquidator shall cause the accounts when audited, or a summary thereof, to be printed, and shall send a printed copy of the accounts or summary thereof by post to every creditor and every contributory:Provided that the Tribunal may dispense with the compliance of the provisions of this sub-section in any case it deems fit.