Companies (Court) Rules, 1959

PART III : WINDING-UP

Winding-up by Court

Winding-up Petition and its hearing

95. Petition for winding-up

A petition for winding-up a company shall be in Form No. 45, 46 or 47, as the case may be, with such variations as the circumstances may require, and shall be presented in duplicate. The Registrar shall note on the petition the date of its presentation.