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[Cites 0, Cited by 0] [Section 346] [Entire Act]

Union of India - Subsection

Section 346(1) in The Companies Act, 2013

(1)At any time after the making of an order for the winding up of a company by the Tribunal, any creditor or contributory of the company may inspect the books and papers of the company only in accordance with, and subject to such rules as may be prescribed.