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[Cites 0, Cited by 0] [Section 299(5)] [Section 299] [Entire Act]

Union of India - Subsection

Section 299(5)(a) in The Companies Act, 2013

(a)a person is indebted to the company, the Tribunal may order him to pay to the provisional liquidator or, as the case may be, the liquidator at such time and in such manner as the Tribunal may consider just, the amount in which he is indebted, or any part thereof, either in full discharge of the whole amount or not, as the Tribunal thinks fit, with or without costs of the examination;