International Cases AustraliaThere must be some valid reason for the discretion to be exercised under Section 482(1) of the Corporations Act, 2001 (Hume vs. Carey)(09.08.2022)The Plaintiff by originating process seeks orders pursuant to Section 482(1) and Section 482(1A) of the Corporations Act, 2001 for the winding up of H....Insolvency