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 5] [Section 583(4)] [Section 583] [Entire Act] Union of India - Subsection Section 583(4)(a) in The Companies Act, 1956 (a)if the company is dissolved, or has ceased to carry on business, or is carrying on business only for the purpose of winding up its affairs;