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[Cites 0, Cited by 0] [Section 300] [Entire Act]

Union of India - Subsection

Section 300(5) in The Companies Act, 2013

(5)If any such person applies to the Tribunal to be exculpated from any charges made or suggested against him, it shall be the duty of the Company Liquidator to appear on the hearing of such application and call the attention of the Tribunal to any matters which appear to the Company Liquidator to be relevant.