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 462] [Entire Act] Union of India - Subsection Section 462(1) in The Companies Act, 1956 (1)The Liquidator shall, at such times as may be prescribed but not less than twice in each year during his tenure of office, present to the [Tribunal] an account of his receipts and payments as Liquidator.
