250A. [Voluntary winding-up of company, etc., not to stop investigation proceedings
An investigation may be initiated under sections 235, 237, 239 [or 247] [notwithstanding that-(a)an application has been made for an order under section 397 or section 398; or(b)the company has passed a special resolution for voluntary winding up, and no investigation so initiated shall be stopped or suspended by reason only of the fact that an application referred to in clause (a) has been made or a special resolution referred to in clause (b) has been passed.]
