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 0] [Section 581L] [Entire Act] Union of India - Subsection Section 581L(4) in The Companies (Amendment) Act, 2002 (4)All sums of money due to the inter- State co- operative society immediately before the transformation date, shall be deemed to be due to the Producer Company.
