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[Cites 0, Cited by 2] [Section 538(1)] [Section 538] [Entire Act]

Union of India - Subsection

Section 538(1)(b) in The Companies Act, 1956

(b)does not deliver up to the Liquidator, or as he directs, all such part of the movable and immovable property of the company as is in his custody or under his control, and which he is required by law to deliver up;