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 1] [Section 243] [Entire Act] Union of India - Subsection Section 243(a) in The Companies Act, 1956 (a)a petition for the winding up of [the company or body corporate] [ Substituted by Act 53 of 2000, Section 121, for certain words (w.e.f. 13.12.2000).] on the ground that it is just and equitable that it should be wound-up;
