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[Cites 0, Cited by 23] [Entire Act]

Union of India - Section

Section 520 in The Companies Act, 1956

520. Costs of voluntary winding up .-

All costs, charges and expenses properly incurred in the winding up, including the remuneration of the Liquidator, shall, subject to the rights of secured creditors, if any, be payable out of the assets of the company in priority to all other claims.