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[Cites 0, Cited by 0] [Section 317] [Entire Act]

Union of India - Subsection

Section 317(2) in Companies (Court) Rules, 1959

(2)If it shall appear at any time to the Court that the security furnished by the liquidator is inadequate, the Court may require the liquidator to furnish additional security. Where the security furnished is excessive, the liquidator may apply to the Court for reducing the amount of security, and the Court may make such order thereon as it thinks fit.