(6)The [Official Liquidator referred to in clause (c) of sub-section (1) of section 448] [Substituted by Act 31 of 1965, Section 55, for sub-Sections (5) and (6) (w.e.f. 15.10.1965). ],[on receiving the account and either the return mentioned in sub-section (3) or the return mentioned in sub-section (4), shall, as soon as may be, make, and the Liquidator and all officers, past or present, of the company shall give the [Official Liquidator referred to in clause (c) of sub-section (1) of section 448] [Substituted by Act 31 of 1965, Section 55, for sub-Sections (5) and (6) (w.e.f. 15.10.1965). ][all reasonable facilities to make, a scrutiny of the books and papers of the company and if on such scrutiny the [Official Liquidator referred to in clause (c) of sub-section (1) of section 448] [Substituted by Act 31 of 1965, Section 55, for sub-Sections (5) and (6) (w.e.f. 15.10.1965). ][makes a report to the [Tribunal] [Substituted by Act 31 of 1965, Section 55, for sub-Sections (5) and (6) (w.e.f. 15.10.1965). ] [that the affairs of the company have not been conducted in a manner prejudicial to the interests of its members or to public interest, then, from the date of the submission of the report to the [Tribunal] [Substituted by Act 31 of 1965, Section 55, for sub-Sections (5) and (6) (w.e.f. 15.10.1965). ][the company shall be deemed to be dissolved.
