Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 35] [Entire Act]

Union of India - Section

Section 473 in The Companies Act, 1956

473. Order on contributory to be conclusive evidence .-

(1)An order made by the [Tribunal] on a contributory shall, subject to any right of appeal, be conclusive evidence that the money, if any, thereby appearing to be due or ordered to be paid is due.
(2)All other pertinent matters stated in the order shall be taken to be truly stated as against all persons and in all proceedings whatsoever.