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 512] [Entire Act] Union of India - Subsection Section 512(3) in The Companies Act, 1956 (3)The Liquidator shall pay the debts of the company and shall adjust the rights of the contributories among themselves.
