Section 483   [ View Judgements ]

Appeals from orders.


483. Appeals from orders
Appeals from 1[any order made or decision given before the commencement of the Companies (Second Amendment) Act, 2002], in the matter of the winding up of a company by the Court shall lie to the same Court to which, in the same manner in which, and subject to the same conditions under which, appeals lie from any order or decision of the Court in cases within its ordinary jurisdiction.

1. Subs. by Act 11 of 2003, sec. 82, for "any order made, or decision given".

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