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 619A] [Entire Act] Union of India - Subsection Section 619A(4) in The Companies Act, 1956 (4)[ The provisions of this section shall, so far as may be, apply to a Government company in liquidation as they apply to any other Government company.] [ Inserted by Act 31 of 1988, Section 58 (w.e.f. 15.6.1988).]
