Companies Act, 1956
Sec 479 - Power to arrest absconding contributory.
At any time either before or after making a winding up order,
the Court may, on proof of probable cause for believing that a contributory is
about to quit India or otherwise to abscond, or is about to remove or conceal
any of his property, for the purpose of evading payment of calls or of avoiding
examination respecting the affairs of the company, cause-
(a) the contributory to be arrested and safely
kept until such time as the Court may order ; and
(b) his books and papers and movable property
to be seized and safely kept until such time as the Court may order.