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[Cites 0, Cited by 0] [Section 478(7)] [Section 478] [Entire Act]

Union of India - Subsection

Section 478(7)(b) in The Companies Act, 1956

(b)If the [Tribunal] [ Substituted by Act 11 of 2003, Section 78, for " Court" .], after hearing any evidence given or witnesses called by the Official Liquidator, grants the application, the [Tribunal] [ Substituted by Act 11 of 2003, Section 78, for " Court" .] may allow the applicant such costs as it may think fit.