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[Cites 0, Cited by 1] [Section 484(1)] [Section 484] [Entire Act]

Union of India - Subsection

Section 484(1)(a) in The Companies Act, 1956

(a)when the period, if any, fixed for the duration of the company by the articles has expired, or the event, if any, has occurred, on the occurrence of which the articles provide that the company is to be dissolved, and the company in general meeting passes a resolution requiring the company to be wound up voluntarily;