Section 318(4)(a) in The Companies Act, 2013

[Cites 0, Cited by 0] [Section 318(4)] [Section 318] [Entire Act]

Union of India - Subsection

Section 318(4)(a) in The Companies Act, 2013

(a)send to the Registrar—

(i)a copy of the final winding up accounts of the company and shall make a return in respect of each meeting and of the date thereof; and

(ii)copies of the resolutions passed in the meetings; and