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[Cites 0, Cited by 0] [Section 468] [Entire Act]

Union of India - Subsection

Section 468(3) in The Companies Act, 2013

(3)All rules made by the Supreme Court on the matters referred to in this section as it stood immediately before the commencement of this Act and in force at such commencement, shall continue to be in force, till such time the rules are made by the Central Government and any reference to the High Court in relation to winding up of a company in such rules shall be construed as a reference to the Tribunal.