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[Cites 0, Cited by 0] [Section 336(1)] [Section 336] [Entire Act]

Union of India - Subsection

Section 336(1)(c) in The Companies Act, 2013

(c)does not deliver up to the Company Liquidator, or as he directs, all such books and papers of the company as are in his custody or under his control and which he is required by law to deliver up;