AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Companies (Court) Rules, 1959

198. Application of rules to meetings

Except where and so far as the nature of the subject matter or the context may otherwise require, the rules as to meetings as hereinafter set out shall apply to Court meetings, Liquidator's meetings of creditors and contributories and voluntary liquidation meetings, provided that in the case of Court meetings, the rules shall apply only subject to any directions given by the Court.





Companies   (Court) Rules, 1959 Back






Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys