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[Cites 0, Cited by 0] [Section 318] [Entire Act]

Union of India - Subsection

Section 318(5) in The Companies Act, 2013

(5)If the Tribunal is satisfied, after considering the report of the Company Liquidator that the process of winding up has been just and fair, the Tribunal shall pass an order dissolving the company within sixty days of the receipt of the application under sub-section (4).