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 465] [Entire Act] Union of India - Subsection Section 465(6) in The Companies Act, 1956 (6)A member of the committee may resign by notice in writing signed by him and delivered to the Liquidator.
