Section 49(1) in The Maharashtra Non-Trading Corporations Act, 1959
(1)As soon as the affairs of a corporation are fully wound up, the liquidator shall–(a)make up an account of the winding up, showing how the winding up has been conducted and the property of the corporation has been disposed of, and(b)call a general meeting of the corporation and a meeting of the creditors for the purpose of laying the account before the meetings and giving an explanation thereof.
