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 493] [Entire Act]

Union of India - Subsection

Section 493(1) in The Companies Act, 1956

(1)The company shall give notice to the Registrar of the appointment of a Liquidator or Liquidators made by it, under section 490, of every vacancy occurring in the office of Liquidator, and of the name of the Liquidator or Liquidators appointed to fill every such vacancy under section 492.