Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 71 in Companies (Winding Up) Rules, 2020 71. Proxies to be lodged. - A proxy shall be lodged not later than 48 hours before the meeting at which it is to be used with the Company Liquidator in a winding up by the Tribunal.
