Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter XX	Winding Up
313	Cesser of Board's powers on appointment of Company Liquidator
Description	On the appointment of a Company Liquidator, all the powers of the Board of Directors and of the managing or whole-time directors and manager, if any, shall cease, except for the purpose of giving notice of such appointment of the Company Liquidator to the Registrar.