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 291] [Entire Act] Union of India - Subsection Section 291(7) in Companies (Court) Rules, 1959 (7)Where the Official Liquidator acts as liquidator in a creditor's voluntary winding-up, such fees as the Court may fix, not exceeding the scale under clause (2) above.
