| section 350 | Company Liquidator to deposit monies into scheduled bank | 15/12/2016 |
| section 351 | Liquidator not to deposit monies into private banking account | 15/12/2016 |
| section 352 | Company Liquidation Dividend and Undistributed Assets Account | 15/12/2016 |
| section 353 | Liquidator to make returns, etc. | 15/12/2016 |
| section 354 | Meetings to ascertain wishes of creditors or contributories | 15/12/2016 |
| section 355 | Court, tribunal or person, etc., before whom affidavit may be sworn | 15/12/2016 |
| section 356 | Powers of Tribunal to declare dissolution of company void | 15/12/2016 |
| section 357 | Commencement of winding up by Tribunal | 15/12/2016 |
| section 358 | Exclusion of certain time in computing period of limitation | 15/12/2016 |
| section 359 | Appointment of Official Liquidator | 15/12/2016 |
| section 360 | Powers and functions of Official Liquidator | 15/12/2016 |
| section 361 | Summary procedure for liquidation | 15/12/2016 |
| section 362 | Sale of assets and recovery of debts due to company | 15/12/2016 |
| section 363 | Settlement of claims of creditors by Official Liquidator | 15/12/2016 |
| section 364 | Appeal by creditor | 15/12/2016 |
| section 365 | Order of dissolution of company | 15/12/2016 |
| section 366 | Companies capable of being registered | 01/04/2014 |
| section 367 | Certificate of registration of existing companies | 01/04/2014 |
| section 368 | Vesting of property on registration | 01/04/2014 |
| section 369 | Saving of existing liabilities | 01/04/2014 |
| section 370 | Continuation of pending legal proceedings | 01/04/2014 |
| section 371 | Effect of registration under this Part | 01/04/2014 |
| section 372 | Power of Court to stay or restrain proceedings | 15/12/2016 |
| section 373 | Suits stayed on winding up order | 15/12/2016 |
| section 374 | Obligations of companies registering under this Part | 01/04/2014 |
| section 375 | Winding up of unregistered companies | 15/12/2016 |
| section 376 | Power to wind up foreign companies, although dissolved | 15/12/2016 |
| section 377 | Provisions of Chapter cumulative | 15/12/2016 |
| section 378 | Saving and construction of enactments conferring power to wind up partnership firm, association or company, etc., in certain cases | 15/12/2016 |
| section 379 | Application of Act to foreign companies | 12/09/2013 |
| section 380 | Documents, etc., to be delivered to Registrar by foreign companies | 01/04/2014 |
| section 381 | Accounts of foreign company | 01/04/2014 |
| section 382 | Display of name, etc., of foreign company | 12/09/2013 |
| section 383 | Service on foreign company | 12/09/2013 |
| section 384 | Debentures, annual return, registration of charges, books of account and their inspection | 01/04/2014 |
| section 385 | Fee for registration of documents | 01/04/2014 |
| section 386 | Interpretation | 12/09/2013 |
| section 387 | Dating of prospectus and particulars to be contained therein | 01/04/2014 |
| section 388 | Provisions as to expert's consent and allotment | 01/04/2014 |
| section 389 | Registration of prospectus | 01/04/2014 |
| section 390 | Offer of Indian Depository Receipts | 01/04/2014 |
| section 391 | Application of sections 34 to 36 and Chapter XX | 01/04/2014 |
| section 392 | Punishment for contravention | 01/04/2014 |
| section 393 | Company's failure to comply with provisions of this Chapter not to affect validity of contracts, etc. | 01/04/2014 |
| section 394 | Annual reports on Government companies | 12/09/2013 |
| section 395 | Annual reports where one or more State Governments are members of companies | 01/04/2014 |
| section 396 | Registration offices | 01/04/2014 |
| section 397 | Admissibility of certain documents as evidence | 01/04/2014 |
| section 398 | Provisions relating to filing of applications, documents, inspection, etc., in electronic form | 01/04/2014 |
| section 399 | Inspection, production and evidence of documents kept by Registrar | 01/04/2014 |