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[Cites 0, Cited by 0] [Section 250A] [Entire Act]

Union of India - Subsection

Section 250A(b) in The Companies Act, 1956

(b)the company has passed a special resolution for voluntary winding up, and no investigation so initiated shall be stopped or suspended by reason only of the fact that an application referred to in clause (a) has been made or a special resolution referred to in clause (b) has been passed.]