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Companies Act, 2013 316. Company Liquidator to submit report on progress of winding up. 1. The Company Liquidator shall report quarterly on the progress of winding up of the company in such form and in such manner as may be prescribed to the members and creditors and shall also call a meeting of the members and the creditors as and when necessary but at least one meeting each of creditors and members in every quarter and apprise them of the progress of the winding up of the company in such form and in such manner as may be prescribed. 2. If the Company Liquidator fails to comply with the provisions of sub-section (1 ), he shall be punishable, in respect of each such failure, with fine which may extend to ten lakh rupees.    |
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