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[Cites 0, Cited by 0] [Section 291] [Entire Act]

Union of India - Subsection

Section 291(1) in Companies (Court) Rules, 1959

(1)Where the Official Liquidator acts as provisional Liquidator only.Such fees as the Court may consider reasonable, to be paid out of the assets of the company or by the petitioner as the Court may direct, in respect of the services of the Official Liquidator as Provisional Liquidator.