Companies (Court) Rules, 1959
285. Application to declare dissolution void
An application under section 559 shall be made upon notice to the Central Government and the Registrar of Companies. Where the Court declares the dissolution to have been void, the order shall direct that the applicant do file a certified copy of the order with the Registrar of Companies not later than 21 days from the date of the order.
Registers and books of account of the Official Liquidator
