Section 496(1)(a) in The Companies Act, 1956

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Union of India - Subsection

Section 496(1)(a) in The Companies Act, 1956

(a)call a general meeting of the company at the end of the first year from the commencement of the winding up, and at the end of each succeeding year, or as soon thereafter as may be convenient within three months from the end of the year or such longer period as the Central Government may allow; and

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Union of India - Subsection

Section 496(1)(a) in The Companies Act, 1956