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Companies (Winding Up) Rules, 2020 — Notified by Ministry of Corporate Affairs [Read Notification]

Ministry of Corporate Affairs notifies — Companies (Winding-Up) Rules, 2020 through Notification No. G.S.R. 46(E).

The notification has been divided into 6 Parts, which comprises of the procedure of winding up in detail.

These rules shall apply to winding up under of Companies Act 2013.

These rules will come into force from 01-04-2020.

Winding Up: The process by which an insolvent estate is distributed, as far as it will go, amongst the persons having claims upon it. The term is most frequently applied to the winding-up of joint-stock companies.

*Please click on the link for detailed notification: Companies (Winding Up) Rules, 2020


Ministry of Corporate Affairs

[Notification dt. 24-01-2020]

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