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[Cites 0, Cited by 47] [Entire Act]

Union of India - Section

Section 506 in The Companies Act, 1956

506. Power to fill vacancy in office of Liquidator .-

If a vacancy occurs by death, resignation or otherwise, in the office of a Liquidator (other than a Liquidator appointed by, or by the direction of the [Tribunal]), the creditors in general meeting, may fill the vacancy.