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Companies Act, 1956 Sec 482 - Order made in any Court to be enforced by other Courts. Any order made by a Court for, or in the course of, winding up a company shall be enforceable at any place in India, other than that over which such Court has jurisdiction, by the Court which would have had jurisdiction in respect of the company if its registered office had been situated at such other place, and in the same manner in all respects as if the order had been made by that Court.    |
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