| section 250 | Effect of company notified as dissolved | 26/12/2016 |
| section 251 | Fraudulent application for removal of name | 26/12/2016 |
| section 252 | Appeal to Tribunal | 26/12/2016 |
| section 253 | Determination of sickness | Omitted |
| section 254 | Application for revival and rehabilitation | Omitted |
| section 255 | Exclusion of certain time in computing period of limitation | Omitted |
| section 256 | Appointment of interim administrator | Omitted |
| section 257 | Committee of creditors | Omitted |
| section 258 | Order of Tribunal | Omitted |
| section 259 | Appointment of administrator | Omitted |
| section 260 | Powers and duties of company administrator | Omitted |
| section 261 | Scheme of revival and rehabilitation | Omitted |
| section 262 | Sanction of scheme | Omitted |
| section 263 | Scheme to be binding | Omitted |
| section 264 | Implementation of scheme | Omitted |
| section 265 | Winding up of company on report of company administrator | Omitted |
| section 266 | Power of Tribunal to assess damages against delinquent directors, etc. | Omitted |
| section 267 | Punishment for certain offences | Omitted |
| section 268 | Bar of jurisdiction | Omitted |
| section 269 | Rehabilitation and Insolvency Fund | Omitted |
| section 270 | Modes of winding up | 15/12/2016 |
| section 271 | Circumstances in which company may be wound up by Tribunal | 15/12/2016 |
| section 272 | Petition for winding up | 15/12/2016 |
| section 273 | Powers of Tribunal | 15/12/2016 |
| section 274 | Directions for filing statement of affairs | 15/12/2016 |
| section 275 | Company Liquidators and their appointments | 15/12/2016 |
| section 276 | Removal and replacement of liquidator | 15/12/2016 |
| section 277 | Intimation to Company Liquidator, provisional liquidator and Registrar | 15/12/2016 |
| section 278 | Effect of winding up order | 15/12/2016 |
| section 279 | Stay of suits, etc., on winding up order | 15/12/2016 |
| section 280 | Jurisdiction of Tribunal | 15/12/2016 |
| section 281 | Submission of report by Company Liquidator | 15/12/2016 |
| section 282 | Directions of Tribunal on report of Company Liquidator | 15/12/2016 |
| section 283 | Custody of company's properties | 15/12/2016 |
| section 284 | Promoters, directors, etc., to cooperate with Company Liquidator | 15/12/2016 |
| section 285 | Settlement of list of contributories and application of assets | 15/12/2016 |
| section 286 | Obligations of directors and managers | 15/12/2016 |
| section 287 | Advisory committee | 15/12/2016 |
| section 288 | Submission of periodical reports to Tribunal | 15/12/2016 |
| section 289 | Power of Tribunal on application for stay of winding up | Omitted |
| section 290 | Powers and duties of Company Liquidator | 15/12/2016 |
| section 291 | Provision for professional assistance to Company Liquidator | 15/12/2016 |
| section 292 | Exercise and control of Company Liquidator's powers | 15/12/2016 |
| section 293 | Books to be kept by Company Liquidator | 15/12/2016 |
| section 294 | Audit of Company Liquidator's accounts | 15/12/2016 |
| section 295 | Payment of debts by contributory and extent of set-off | 15/12/2016 |
| section 296 | Power of Tribunal to make calls | 15/12/2016 |
| section 297 | Adjustment of rights of contributories | 15/12/2016 |
| section 298 | Power to order costs | 15/12/2016 |
| section 299 | Power to summon persons suspected of having property of company, etc. | 15/12/2016 |