Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter XX	Winding Up
298	charges Power to order costs
Description	The Tribunal may, in the event of the assets of a company being insufficient to satisfy its liabilities, make an order for the payment out of the assets, of the costs, and expenses incurred in the winding up, in such order of priority inter se as the Tribunal thinks just and proper.