Companies Act, 1956

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Section 472   [ View Judgements ]

Moneys and securities paid into Bank to be subject to order of Court.


472. Monies and securities paid into bank to be subject to order of Tribunal.
1[472. Moneys and securities paid into bank to be subject to order of Tribunal.-
All moneys, bills, hundis, notes and other securities paid or delivered into the Reserve Bank of India in the course of the winding up of a company by the Tribunal, shall be subject in all respects to the orders of the Tribunal.]

1. Subs. by Act 11 of 2003, sec. 76, for section 472.

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