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[Cites 0, Cited by 5] [Section 582] [Entire Act]

Union of India - Subsection

Section 582(b) in The Companies Act, 1956

(b)save as aforesaid, shall include any partnership, association or company consisting of more than seven members [at the time when the petition for winding up the partnership, association or company, as the case may be, is presented before the [Tribunal] [ Inserted by Act 65 of 1960, Section 192 (w.e.f. 28.12.1960).].]