Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 243] [Entire Act]

Union of India - Subsection

Section 243(1) in Companies (Court) Rules, 1959

(1)An application for the examination of a person under section 477 may be made ex-parte, provided that where the application is made by any person other than the Official Liquidator, notice of the application shall be given to the Official Liquidator.