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 22] [Entire Act] Union of India - Section Section 499 in The Companies Act, 1956 499. Provisions applicable to a creditor's voluntary winding up .- The provisions contained in sections 500 to 509, both inclusive, shall apply in relation to a creditor's voluntary winding up.
