Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 123] [Entire Act] Union of India - Subsection Section 123(5) in The Companies Act, 1956 (5)Any payments made under this section shall be recouped, as far as may be, out of the assets of the company available for payment of general creditors.
