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Shivalik Agro Poly Products ... vs Disco Electronics Limited (In ... on 25 July, 2001

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[Section 32E(1)] [Section 32E] [Complete Act]
Central Government Act
Section 32E(1)(c) in The State Financial Corporations Act, 1951
(c) no proceeding for the winding up of such concern or for the appointment of receiver in respect thereof shall lie in any Court, except with the consent of the Financial Corporation.