173. Payment of dividend or return of capital due to deceased creditor or contributory.
- Where a claim made in respect of a dividend due to a deceased creditor or a return of capital due to a deceased contributory is one lakh rupees or less the Company Liquidator may upon satisfying himself as to the claimant's right and title to receive the dividend or the return as the case may be apply to the Tribunal for sanctioning the payment of such dividend or return to the claimant without the production of a succession certificate or like authority however in respect of the claim mentioned above pertaining to a deceased creditor or contributory where the claim amount is one lakh rupees or less in lieu of succession certificate the claimant shall produce Family Member Certificate issued by competent authority in the State Government or Union territory as the case may be and where the Tribunal sanctions the payment the Company Liquidator shall make the payment upon obtaining a personal indemnity as well as an affidavit duly stamped from the payee.Termination of Winding Up
