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[Cites 0, Cited by 0] [Section 542(2)] [Section 542] [Entire Act]

Union of India - Subsection

Section 542(2)(d) in The Companies Act, 1956

(d)For the purpose of this sub-section, the expression "assignee" includes any person to whom or in whose favour, by the directions of the person liable, the debt, obligation, mortgage or charge was created, issued or transferred or the interest was created, but does not include an assignee for valuable consideration (not including consideration by way of marriage) given in good faith and without notice of any of the matters on the ground of which the declaration is made.