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 5] [Section 515] [Entire Act] Union of India - Subsection Section 515(2) in The Companies Act, 1956 (2)The Tribunal may, on cause shown, remove a Liquidator and appoint the Official Liquidator or any other person as a Liquidator in place of the removed Liquidator.
