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 14] [Entire Act] Union of India - Section Section 363 in The Companies Act, 1956 363. Remuneration received in contravention of foregoing sections to be held in trust for company .- [ Omitted by the Companies (Amendment) Act, 2000 (53 of 2000), section 164 (w.e.f. 13-12-2000)].Assignment of, or charge on, remuneration
