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134. Insertion of new section 651A.- After section 651 of the principal Act, the following section shall be inserted, namely:-" 651A. Reference of winding up of companies in any law.- Unless the context otherwise requires,-(a) any reference to the winding up of a company by a Court or High Court or winding up of a company subject to supervision of a Court or High Court in any law (except the Banking Regulation Act, 1949 ) shall, in so far as it relates to winding up of a co pany, be construed as winding up of a company by the Tribunal in accordance with the provisions of this Act;