Section 461   [ View Judgements ]

Books to be kept by liquidator.


461. Books to be kept by liquidator.
(1) The liquidator shall keep, in the manner prescribed, proper books in which he shall cause entries or minutes to be made of proceedings at meetings and of such other matters as may be prescribed.

(2) Any creditor or contributory may, subject to the control of the 1[Tribunal], inspect any such books, personally or by his agent.

1. Subs. by Act 11 of 2003, sec. 70, for "Cour

#LawyerServices #Section #Act #Law #Statute #IndianLaw #Kanoon