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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2) in Companies (Winding Up) Rules, 2020

(2)The Company Liquidator shall cause a sealed copy of the order to be served upon the company in accordance with the provisions of section 20 at its registered office or if there is no registered office at its principal or last known principal place of business or upon such other person or persons or in such manner as the Tribunal may direct.