Section 256(1)(b) in The Companies Act, 2013

[Cites 0, Cited by 0] [Section 256(1)] [Section 256] [Entire Act]

Union of India - Subsection

Section 256(1)(b) in The Companies Act, 2013

(b)appoint an interim administrator to convene a meeting of creditors of the company in accordance with the provisions of section 257 to be held not later than forty-five days from receipt of the order of the Tribunal appointing him to consider whether on the basis of the particulars and documents furnished with the application made under section 254, the draft scheme, if any, filed along with such application or otherwise and any other material available, it is possible to revive and rehabilitate the sick company and such other matters, which the interim administrator may consider necessary for the purpose and to submit his report to the Tribunal within sixty days from the date of the order:

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Union of India - Subsection

Section 256(1)(b) in The Companies Act, 2013