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[Cites 0, Cited by 0] [Section 310] [Entire Act]

Union of India - Subsection

Section 310(1) in The Companies Act, 2013

(1)The company in its general meeting, where a resolution of voluntary winding up is passed, shall appoint a Company Liquidator from the panel prepared by the Central Government for the purpose of winding up its affairs and distributing the assets of the company and recommend the fee to be paid to the Company Liquidator.