Companies Act, 1956

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w w w . L a w y e r S e r v i c e s . i n

Section 458   [ View Judgements ]

Discretion of liquidator.


458. Discretion of liquidator.
The 1[Tribunal] may, by order, provide that the liquidator may exercise any of the powers referred to in subsection (1) of section 457 without the sanction or intervention of the 1[Tribunal]:

Provided always that the exercise by the liquidator of such powers shall be subject to the control of the 1[Tribunal].

1. Subs. by Act 11 of 2003, sec. 68, for "Court". 

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