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[Cites 0, Cited by 5] [Section 555(7)] [Section 555] [Entire Act]

Union of India - Subsection

Section 555(7)(a) in The Companies Act, 1956

(a)Any person claiming to be entitled to any money paid into the Companies Liquidation Account (whether paid in pursuance of this section or under the provisions of any previous companies law) may apply to the [Tribunal] [ Substituted by Act 11 of 2003, Section 109, for " Court" .] for an order for payment thereof, and the [Tribunal] [ Substituted by Act 11 of 2003, Section 109, for " Court" .], if satisfied that the person claiming is entitled, may make an order for the payment to that person of the sum due: