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[Cites 0, Cited by 0] [Section 118] [Entire Act]

Union of India - Subsection

Section 118(1) in Companies (Court) Rules, 1959

(1)An application under section 446(3) for the transfer to the Court of any suit or proceeding by or against the company pending in any other Court shall be made on notice to the Official Liquidator where he is not the applicant and to the parties to the suit or proceeding sought to be transferred.