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[Cites 0, Cited by 1] [Section 275] [Entire Act]

Union of India - Subsection

Section 275(6) in The Companies Act, 2013

(6)On appointment as provisional liquidator or Company Liquidator, as the case may be, such liquidator shall file a declaration within seven days from the date of appointment in the prescribed form disclosing conflict of interest or lack of independence in respect of his appointment, if any, with the Tribunal and such obligation shall continue throughout the term of his appointment.