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[Cites 0, Cited by 0] [Section 477] [Entire Act]

Union of India - Subsection

Section 477(8) in The Companies Act, 1956

(8)Any person making any payment or delivery in pursuance of an order made under sub-section (5) or sub-section (6) shall by such payment or delivery be, unless otherwise directed by such order, discharged from all liability whatsoever in respect of such debt or property.] [Inserted by Act 65 of 1960, Section 176 (w.e.f. 28.12.1960). ]