Companies Act, 1956

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

Section 532   [ View Judgements ]

Transfers for benefit of all creditors to be void.


532. TRANSFERS FOR BENEFIT OF ALL CREDITORS TO BE VOID.

Any transfer or assignment by a company of all its property to trustees for the benefit of all its creditors shall be void.

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