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Union of India - Section

Section 225 in Companies (Court) Rules, 1959

225. Proxies to be lodged.

- A proxy shall be lodged not later than 48 hours before the meeting at which it is to be used, with the Official liquidator in a winding-up by the Court, with the company at its registered office for a meeting under section 500, and with the liquidator, or if there is no liquidator, with the person named in the notice convening the meeting to receive the same, in a voluntary winding-up.