Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 439A] [Entire Act] Union of India - Subsection Section 439A(2) in The Companies Act, 1956 (2)Where a company opposes a petition for its winding up, it shall file with the Tribunal a statement of its affairs.
