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[Cites 0, Cited by 0] [Section 123] [Entire Act]

Union of India - Subsection

Section 123(2) in Companies (Court) Rules, 1959

(2)Upon the order for transfer being made, the Official Liquidator of the Court whose proceedings are transferred shall forthwith hand over and transfer to the Official Liquidator of the Court to which they are transferred, all the property and assets and the books and papers of the company in liquidation in his hands, subject to the retention out of the assets of the costs or expenses incurred by him prior to the transfer.Statement of Affairs