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Union of India - Section

Section 307 in Companies (Court) Rules, 1959

307. Legal Assistance for the Official Liquidator.

- The Official Liquidator shall, as far as possible, personally appear and conduct all proceedings before the Court in the liquidation, provided that the Official Liquidator may apply to the Court for sanction to employ an advocate or advocates to assist him, and the Court may on such application, sanction such employment or pass such further or other orders as it may think fit.