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[Cites 0, Cited by 0] [Section 441G] [Entire Act]

Union of India - Subsection

Section 441G(1) in The Companies Act, 1956

(1)Where the fund has been applied by the Tribunal for any of the purposes specified in clauses (a) to (d) of section 441-D, such amount of fund shall be recovered from the company after its revival or rehabilitation or out of sale proceeds of its assets after discharging the statutory laibilities and payment of dues to creditors.