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[Cites 0, Cited by 4] [Entire Act]

Union of India - Section

Section 303 in The Companies Act, 2013

303. Appeals from orders made before commencement of Act.—

Nothing in this Chapter shall affect the operation or enforcement of any order made by any Court in any proceedings for the winding up of a company immediately before the commencement of this Act and an appeal against such order shall be filed before such authority competent to hear such appeals before such commencement.