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[Cites 0, Cited by 11] [Section 538(1)] [Section 538] [Entire Act]

Union of India - Subsection

Section 538(1)(a) in The Companies Act, 1956

(a)does not, to the best of his knowledge and belief, fully and truly discover to the Liquidator all the property, movable and immovable, of the company, and how and to whom and for what consideration and when the company disposed of any part thereof, except such part as has been disposed of in the ordinary course of the business of the company;