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[Cites 0, Cited by 0] [Section 141] [Entire Act]

Union of India - Subsection

Section 141(4) in Companies (Court) Rules, 1959

(4)On the date fixed for hearing of the said application for directions, the Court may, after hearing the Official Liquidator and any creditor or contributory who may appear, appoint a Committee of Inspection, or dispense with the appointment of a Committee of Inspection, or pass such orders or give such directions in the matters, as the Court may think fit.