Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 494(1)] [Section 494] [Entire Act] Union of India - Subsection Section 494(1)(a) in The Companies Act, 1956 (a)a company (in this section called "the transferor company") is proposed to be, or is in course of being, wound-up altogether voluntarily; and