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[Cites 0, Cited by 0] [Section 335] [Entire Act]

Union of India - Subsection

Section 335(1) in The Companies Act, 2013

(1)Where any company is being wound up by the Tribunal,—
(a)any attachment, distress or execution put in force, without leave of the Tribunal against the estate or effects of the company, after the commencement of the winding up; or
(b)any sale held, without leave of the Tribunal of any of the properties or effects of the company, after such commencement,
shall be void.