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[Cites 0, Cited by 1] [Section 500] [Entire Act]

Union of India - Subsection

Section 500(1) in The Companies Act, 1956

(1)The company shall cause a meeting of the creditors of the company to be called for the day, or the day next following the day, on which there is to be held the general meeting of the company at which the resolution for voluntary winding up is to be proposed, and shall cause notices of the meeting of creditors to be sent by post to the creditors simultaneously with the sending of the notices of the meeting of the company.