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[Cites 0, Cited by 20] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2) in The Sick Industrial Companies (Special Provisions) Act, 1985

(2)The High Court shall, on the basis of the opinion of the Board, order winding up of the sick industrial company and may proceed and cause to proceed with the winding up of the sick industrial company in accordance with the provisions of the Companies Act, 1956 (1 of 1956).