Section 290(1)(m) in The Companies Act, 2013

[Cites 0, Cited by 0] [Section 290(1)] [Section 290] [Entire Act]

Union of India - Subsection

Section 290(1)(m) in The Companies Act, 2013

(m)to take all such actions, steps, or to sign, execute and verify any paper, deed, document, application, petition, affidavit, bond or instrument as may be necessary,—

(i)for winding up of the company;

(ii)for distribution of assets;

(iii)in discharge of his duties and obligations and functions as Company Liquidator; and

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Union of India - Subsection

Section 290(1)(m) in The Companies Act, 2013