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Companies Act, 2013 354. Meetings to ascertain wishes of creditors or contributories. 1. In all matters relating to the winding up of a company, the Tribunal may— a. have regard to the wishes of creditors or contributories of the company, as proved to it by any sufficient evidence; b. if it thinks fit for the purpose of ascertaining those wishes, direct meetings of the creditors or contributories to be called, held and conducted in such manner as the Tribunal may direct; and c. appoint a person to act as chairman of any such meeting and to report the result thereof to the Tribunal. 1. 2. While ascertaining the wishes of creditors under sub-section (1 ), regard shall be had to the value of each debt of the creditor. 3. While ascertaining the wishes of contributories under sub-section (1 ), regard shall be had to the number of votes which may be cast by each contributory.    |
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