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Companies Act, 2013 Chapter XX Winding Up 270. Modes of winding up. 1. The winding up of a company may be either— a. by the Tribunal; or b. voluntary. 2. Notwithstanding anything contained in any other Act, the provisions of this Act with respect to winding up shall apply to the winding up of a company in any of the modes specified under sub-section (1 ).    |
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