(6B)On the receipt of the report of the [Official Liquidator referred to in clause (c) of sub-section (1) of section 448] [Substituted by Act 31 of 1965, Section 55, for sub-Sections (5) and (6) (w.e.f. 15.10.1965). ][on such further investigation the [Tribunal] [Substituted by Act 31 of 1965, Section 55, for sub-Sections (5) and (6) (w.e.f. 15.10.1965). ][may either make an order that the company shall stand dissolved with effect from the date to be specified by the [Tribunal] [Substituted by Act 31 of 1965, Section 55, for sub-Sections (5) and (6) (w.e.f. 15.10.1965). ][therein or make such other order as the circumstances of the case brought out in the report permit.] [Substituted by Act 31 of 1965, Section 55, for sub-Sections (5) and (6) (w.e.f. 15.10.1965). ]
