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The Joint-stock Companies Act, 1857 XCIV. Notice of resolution to wind-up voluntarily.- Notice of any special resolution to windup a Company voluntarily shall be given as respects Companies registered in any Presidency in the Official Gazette of the Presidency, and also in some newspaper (if any) circulating in the place where the registered Office of the Company is situate ; and, as respects a Company registered in any other part of the said Territories, in some newspaper circulating in that part of the said Territories, and also in some newspaper circulating in the part of the said Territories in which the registered Office is situate.    |
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