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 492] [Entire Act] Union of India - Subsection Section 492(1) in The Companies Act, 1956 (1)If a vacancy occurs by death, resignation or otherwise in the office of any Liquidator appointed by the company, the company in general meeting may, subject to any arrangement with its creditors, fill the vacancy.
