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[Cites 0, Cited by 2] [Section 318(3)] [Section 318] [Entire Act]

Union of India - Subsection

Section 318(3)(d) in The Companies Act, 1956

(d)where the company is being wound up, whether by [order of the Tribunal] [ Substituted by Act 11 of 2003, Section 36, for " or subject to the supervision of the Court" .] or voluntarily, provided the winding up was due to the negligence or default of the Director: