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[Cites 0, Cited by 0] [Section 90] [Entire Act]

Union of India - Subsection

Section 90(4) in The Companies (Second Amendment) Act, 2002

(4)If the Official Liquidator is appointed as liquidator under the proviso to sub- section (2) of section 502 or under this section, the remuneration to be paid to him shall be fixed by the Tribunal and shall be credited to the Central Government.".