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[Cites 0, Cited by 0] [Section 550(3)] [Section 550] [Entire Act]

Union of India - Subsection

Section 550(3)(b) in The Companies Act, 1956

(b)enable any creditor or contributory of the company to make representations to the Central Government in respect of the matters specified in clause (a) and to [appeal to the Tribunal] [ Substituted by Act 11 of 2003, Section 106, for " appeal to the Court" .] from any direction which may be given by the Central Government in the matter.