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[Cites 0, Cited by 3] [Section 455] [Entire Act]

Union of India - Subsection

Section 455(3) in The Companies Act, 1956

(3)If the Official Liquidator states in any such further report that in his opinion a fraud has been committed as aforesaid, the [Tribunal] [ Substituted by Act 11 of 2003, Section 66, for " Court" .] shall have the further powers provided in section 478.