Legal Document View

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
[Cites 0, Cited by 0] [Section 457(2G)] [Section 457] [Entire Act]

Union of India - Subsection

Section 457(2G)(a) in The Companies Act, 1956

(a)maintain a separate bank account for each company under his charge for depositing the sale proceeds of the assets and recovery of debts of each company;