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[Cites 0, Cited by 0] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(5) in The Companies (Second Amendment) Act, 2002

(5)The amount of the remuneration payable shall-(a) form part of the winding up order made by the Tribunal;
(b)be treated as first charge on the realisation of the assets and be paid to the Official Liquidator or to the Central Government, as the case may be.