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Union of India - Section

Section 259 in Companies (Court) Rules, 1959

259. Public examination under section 519.

- Where, in a voluntary winding-up, an order is made under section 519 for the public examination of any of the persons mentioned in the said section, the rules relating to a public examination under section 478 in a winding-up by the Court shall apply mutatis mutandis in respect of such examination.Application Against Delinquent Directors, Promoters and Officers of the Company