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 494] [Entire Act] Union of India - Subsection Section 494(4) in The Companies Act, 1956 (4)If the Liquidator elects to purchase the member's interest, the purchase money shall be paid before the company is dissolved, and be raised by the Liquidator in such manner as may be determined by special resolution.
