Companies Act, 1956
Sec 449 - Official Liquidator to be liquidator.
On a winding up order being made in respect of a company, the Official Liquidator shall, by virtue of his office, become the liquidator of the company.
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Companies Act, 1956 Sec 449 - Official Liquidator to be liquidator. On a winding up order being made in respect of a company, the Official Liquidator shall, by virtue of his office, become the liquidator of the company. |
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