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[Cites 0, Cited by 0] [Section 439(8)] [Section 439] [Entire Act]

Union of India - Subsection

Section 439(8)(a) in The Companies Act, 1956

(a)unless, in the opinion of the [Tribunal] [ Substituted by Act 11 of 2003, Section 54, for " Court" .], there is a prima facie case for winding up the company; and