Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 83] [Section 456] [Entire Act] Union of India - Subsection Section 456(2) in The Companies Act, 1956 (2)All the property and effects of the company shall be deemed to be in the custody of the [Tribunal] [ Substituted by Act 11 of 2003, Section 66, for " Court" .] as from the date of the order for the winding up of the company.
