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Companies Act, 2013 365. Order of dissolution of company. 1. The Official Liquidator shall, if he is satisfied that the company is finally wound up, submit a final report to— i. the Central Government, in case no reference was made to the Tribunal under sub-section (4 ) of section 364; and ii. in any other case, the Central Government and the Tribunal. 1. 2. The Central Government, or as the case may be, the Tribunal on receipt of such report shall order that the company be dissolved. 3. Where an order is made under sub-section (2 ), the Registrar shall strike off the name of the company from the register of companies and publish a notification to this effect.    |
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