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Union of India - Section

Section 115 in Companies (Court) Rules, 1959

115. Form of proceedings after winding-up order is made.

- After a winding-up order is made, every subsequent proceeding in the winding-up shall bear the original number of the winding-up petition besides its own distinctive number, but against the name of the company in the cause-title, the words 'in liquidation' shall appear in brackets.