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 490] [Entire Act] Union of India - Subsection Section 490(3) in The Companies Act, 1956 (3)Before the remuneration of the Liquidator or Liquidators is fixed, as aforesaid, the Liquidator, or any of the Liquidators, as the case may be, shall not take charge of his office.
