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The Companies Act, 1956 Bare Act |
| 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 Judgment 1 | Companies Act Judgements 2 | Companies Act Judgments 3 | Companies Act Judgments 4 |
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