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[Cites 0, Cited by 0] [Section 150] [Entire Act]

Union of India - Subsection

Section 150(2) in Companies (Winding Up) Rules, 2020

(2)Every warrant of arrest of the contributory issued under this rule shall remain in force until it is cancelled by the Tribunal which issued it or by the Appellate Tribunal to which appeals ordinarily lie from the decisions of such Tribunal or until it is executed.