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Companies Act, 1956 Sec 485 - Publication of resolution to wind up voluntarily. (1) When a company has passed a resolution for voluntary winding up, it shall, within fourteen days of the passing of the resolution, give notice of the resolution by advertisement in the Official Gazette, and also in some newspaper circulating in the district where the registered office of the company is situated. (2) If default is made in complying with sub-section (1), the company, and every officer of the company who is in default, shall be punishable with fine which may extend to five hundred rupees for every day during which the default continues. For the purposes of this sub-section, a liquidator of the company shall be deemed to be an officer of the company.    |
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