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[Cites 0, Cited by 0] [Section 318(4)] [Section 318] [Entire Act]

Union of India - Subsection

Section 318(4)(b) in The Companies Act, 2013

(b)file an application along with his report under sub-section (1) in such manner as may be prescribed along with the books and papers of the company relating to the winding up, before the Tribunal for passing an order of dissolution of the company.