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[Cites 0, Cited by 53] [Section 434(1)] [Section 434] [Entire Act]

Union of India - Subsection

Section 434(1)(b) in The Companies Act, 1956

(b)if execution or other process issued on a decree or order of [any Court or Tribunal] [ Substituted by Act 11 of 2003, Section 52, for " any Court" .] in favour of a creditor of the company is returned unsatisfied in whole or in part; or