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[Cites 0, Cited by 0] [Section 333] [Entire Act]

Union of India - Subsection

Section 333(2) in The Companies Act, 2013

(2)The disclaimer shall operate to determine, as from the date of disclaimer, the rights, interest and liabilities of the company in or in respect of the property disclaimed, but shall not, except so far as is necessary for the purpose of releasing the company and the property of the company from liability, affect the rights, interest or liabilities of any other person.