| Sections | Particulars |
|---|---|
| Chapter XX | Winding Up |
| 270 | Modes of winding up |
| Description | 1. The winding up of a company may be either—a. by the Tribunal; orb. voluntary.2. Notwithstanding anything contained in any other Act, the provisions of this Act with respect to winding up shall apply to the winding up of a company in any of the modes specified under sub-section (1). |
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