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[Cites 0, Cited by 0] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(b) in The Companies (Second Amendment) Act, 2002

(b)the Official Liquidator.(2) The Tribunal shall not make a winding up order on a petition presented to it under sub- section (1), unless it is satisfied that the voluntary winding up cannot be continued with due regard to the interests of the creditors or contributories or both.