Section 441G in The Companies (Second Amendment) Act, 2002
441G. Refund of fund in certain cases.-(1) Where the fund has been applied by the Tribunal for any of the purposes specified in clauses (a) to (d) of section 441D, such amount of fund shall be recovered from the company after its revival or rehabilitatio or out of sale proceeds of its assets after discharging the statutory liabilities and payment of dues to creditors.
(2)The amount referred to in sub- section (1) shall be recovered in the manner as the Tribunal may direct.".
