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[Cites 0, Cited by 0] [Section 66(8)] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(8)(b) in The Companies Act, 2013

(b)if the company is wound up, the Tribunal may, on the application of any such creditor and proof of his ignorance as aforesaid, if it thinks fit, settle a list of persons so liable to contribute, and make and enforce calls and orders on the contributories settled on the list, as if they were ordinary contributories in a winding up.