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[Cites 0, Cited by 19] [Section 538(1)] [Section 538] [Entire Act]

Union of India - Subsection

Section 538(1)(c) in The Companies Act, 1956

(c)does not deliver up to the Liquidator, or as he directs, all such books and papers of the company as are in his custody or under his control and which he is required by law to deliver up;