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[Cites 0, Cited by 0] [Section 334] [Entire Act]

Union of India - Subsection

Section 334(1) in Companies (Court) Rules, 1959

(1)An application under section 518 shall be made by a Judge's summons, and notice of the application shall be given to the liquidator where he is not the applicant, to the respondents, if any, named in the application, and to such other persons and in such manner as the Court may direct.