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 43] [Entire Act]

Union of India - Subsection

Section 43(5) in Companies (Winding Up) Rules, 2020

(5)If a member of the advisory committee is adjudged as an insolvent or compounds or arranges with his creditors or is absent from five consecutive meetings of the said committee without the leave of those members who together with himself represent the creditors or contributors as the case may be his office shall become vacant.