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[Cites 0, Cited by 0] [Section 321] [Entire Act]

Union of India - Subsection

Section 321(4) in Companies (Court) Rules, 1959

(4)The expenses of summoning a meeting of the company under sub-rule (1) of this rule, or of the meetings of creditors and contributories under sub-rule (2) and of the application to be made to the Court under sub-rule (2), shall be part of the expenses of the liquidation.