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 0] [Section 291] [Entire Act] Union of India - Subsection Section 291(3) in Companies (Court) Rules, 1959 (3)Where the Official Liquidator collects, calls or realises property for debenture-holders.The same scale of fees as under clause (2) to be paid out of the proceeds of such calls or property.
