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The Companies Act, 1956 Bare Act |
| 436. WITHDRAWAL AND
TRANSFER OF WINDING UP FROM ONE DISTRICT COURT TO ANOTHER.
If during the progress of a winding up in a District Court, it appears to the High Court that the same could be more conveniently proceeded with in the High Court or in any other District Court, the High Court may, as the case may require, - (a) withdraw the case and proceed with the winding up itself; or (b) transfer the case to such other District Court, whereupon the winding up shall proceed in that District Court. |
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Companies Act Judgment 1 | Companies Act Judgements 2 | Companies Act Judgments 3 | Companies Act Judgments 4 |
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