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[Cites 0, Cited by 1] [Section 512] [Entire Act]

Union of India - Subsection

Section 512(4) in The Companies Act, 1956

(4)When several Liquidators are appointed, any power given by this Act may be exercised by such one or more of them as may be determined at the time of their appointment, or, in default of such determination, by any number of them not being less than two.