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[Cites 0, Cited by 1] [Section 271(2)] [Section 271] [Entire Act]

Union of India - Subsection

Section 271(2)(c) in The Companies Act, 2013

(c)if it is proved to the satisfaction of the Tribunal that the company is unable to pay its debts, and, in determining whether a company is unable to pay its debts, the Tribunal shall take into account the contingent and prospective liabilities of the company.