Section 289 — Power of Tribunal on application for stay of winding up.
Companies Act, 2013
[Power of Tribunal on application for stay of winding up.] Omitted by the Insolvency and Bankruptcy Code, 2016 (31 of 2016), s. 255 and the Eleventh Schedule (w.e.f. 15-11-2016).Open in Lexace · Ask the AI about this section
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