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[Cites 0, Cited by 0] [Section 280] [Entire Act]

Union of India - Subsection

Section 280(e) in The Companies Act, 2013

(e)any question of priorities or any other question whatsoever, whether of law or facts, including those relating to assets, business, actions, rights, entitlements, privileges, benefits, duties, responsibilities, obligations or in any matter arising out of, or in relation to winding up of the company,