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Companies Act, 2013 293. Books to be kept by Company Liquidator. 1. The Company Liquidator shall keep proper books in such manner, as may be prescribed, in which he shall cause entries or minutes to be made of proceedings at meetings and of such other matters as may be prescribed. 2. Any creditor or contributory may, subject to the control of the Tribunal, inspect any such books, personally or through his agent.    |
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