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 511A] [Entire Act] Union of India - Subsection Section 511A(b) in The Companies Act, 1956 (b)the Official Liquidator or the provisional Liquidator shall be construed as references to the Liquidator; and
