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[Cites 0, Cited by 192] [Section 248] [Entire Act]

Union of India - Subsection

Section 248(5) in The Companies Act, 2013

(5)At the expiry of the time mentioned in the notice, the Registrar may, unless cause to the contrary is shown by the company, strike off its name from the register of companies, and shall publish notice thereof in the Official Gazette, and on the publication in the Official Gazette of this notice, the company shall stand dissolved.