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[Cites 0, Cited by 2] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(5) in The Companies Act, 2013

(5)The Central Government shall dispose of the application under sub-section (4) within a period of sixty days and before passing its order may satisfy itself that the alteration has the consent of the creditors, debenture-holders and other persons concerned with the company or that the sufficient provision has been made by the company either for the due discharge of all its debts and obligations or that adequate security has been provided for such discharge.