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[Cites 0, Cited by 0] [Section 360] [Entire Act]

Union of India - Subsection

Section 360(2) in The Companies Act, 2013

(2)Without prejudice to the provisions of sub-section (1), the Official Liquidator may—
(a)exercise all or any of the powers as may be exercised by a Company Liquidator under the provisions of this Act; and
(b)conduct inquiries or investigations, if directed by the Tribunal or the Central Government, in respect of matters arising out of winding up proceedings.