Companies (Court) Rules, 1959
275. Declaration of dividend or return of capital
No dividend to creditors or return of capital to contributories shall be declared by the Official Liquidator without the sanction of the Court.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Companies (Court) Rules, 1959 275. Declaration of dividend or return of capital No dividend to creditors or return of capital to contributories shall be declared by the Official Liquidator without the sanction of the Court. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
