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[Cites 0, Cited by 0] [Section 335] [Entire Act]

Union of India - Subsection

Section 335(2) in Companies (Court) Rules, 1959

(2)The Liquidator shall, whenever called upon by the Central Government to do so, certify whether a person claiming payment from the Companies Liquidation Account under section 555(7) is or is not entitled to the whole or any part of the amount claimed.