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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(1) in Companies (Winding Up) Rules, 2020

(1)As soon as possible but not later than seven days after the holding of the meeting of the creditors and contributors the Company Liquidator shall report the result thereof to the Tribunal and such report shall be in Form WIN 23.