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[Cites 0, Cited by 0] [Section 581ZS] [Entire Act]

Union of India - Subsection

Section 581ZS(2) in The Companies (Amendment) Act, 2002

(2)The High Court shall, on the application made under sub- section (1), direct holding meeting of its Members or such creditors, as the case may be, to be conducted in such manner as it may direct.