Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 294] [Entire Act]

Union of India - Subsection

Section 294(2) in The Companies Act, 2013

(2)The Company 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 the receipts and payments as suchliquidator in the prescribed form in duplicate, which shall be verified by a declaration in such form and manner as may be prescribed.