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Companies Act, 2013 PART II.—Voluntary winding up 304. Circumstances in which company may be wound up voluntarily. A company may be wound up voluntarily,— a. if the company in general meeting passes a resolution requiring the company to be wound up voluntarily as a result of the expiry of the period for its duration, if any, fixed by its articles or on the occurrence of any event in respect of which the articles provide that the company should be dissolved; or b. if the company passes a special resolution that the company be wound up voluntarily.    |
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