Section 500(3)(a) in The Companies Act, 1956

[Cites 0, Cited by 0] [Section 500(3)] [Section 500] [Entire Act]

Union of India - Subsection

Section 500(3)(a) in The Companies Act, 1956

(a)cause a full statement of the position of the company's affairs together with a list of the creditors of the company and the estimated amount of their claims to be laid before the meeting of the creditors to be held as aforesaid; and

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Union of India - Subsection

Section 500(3)(a) in The Companies Act, 1956