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The Companies Act, 1956 Bare Act |
| 437. POWER OF HIGH COURT
TO RETAIN WINDING UP PROCEEDINGS IN DISTRICT COURT.
The High Court may direct that a District Court in which proceedings for winding up a company have been commenced, shall retain and continue the proceedings, although it may not be the Court in which they ought to have been commenced. |
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Companies Act Judgment 1 | Companies Act Judgements 2 | Companies Act Judgments 3 | Companies Act Judgments 4 |
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