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 1] [Section 192] [Entire Act] Union of India - Subsection Section 192(7) in The Companies Act, 1956 (7)For the purposes of sub-sections (5) and (6), the Liquidator of a company shall be deemed to be an officer of the company.
