Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter XIX	Revival and Rehabilitation of Sick Companies
265	Winding up of company on report of company administrator
Description	1. If the scheme is not approved by the creditors in the manner specified in sub-section (2) of section 262, the company administrator shall submit a report to the Tribunal within fifteen days and the Tribunal shall order for the winding up of the sick company.2. On the passing of an order under sub-section (1), the Tribunal shall conduct the proceedings for winding up of the sick company in accordance with the provisions of Chapter XX.