Section 457(2)(iv) in The Companies Act, 1956

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Union of India - Subsection

Section 457(2)(iv) in The Companies Act, 1956

(iv)to take out, in his official name, letters of administration to any deceased contributory, and to do in his official name any other act necessary for obtaining payment of any money due from a contributory or his estate which cannot be conveniently done in the name of the company, and in all such cases, the money due shall, for the purpose of enabling the Liquidator to take out the letters of administration or recover the money, be deemed to be due to the Liquidator himself:

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Union of India - Subsection

Section 457(2)(iv) in The Companies Act, 1956