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[Cites 0, Cited by 41] [Section 485] [Entire Act]

Union of India - Subsection

Section 485(1) in The Companies Act, 1956

(1)When a company has passed a resolution for voluntary winding up, it shall, within fourteen days of the passing of the resolution, give notice of the resolution by advertisement in the Official Gazette, and also in some newspaper circulating in the district where the registered office of the company is situate.