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 502] [Entire Act] Union of India - Subsection Section 502(1) in The Companies Act, 1956 (1)The creditors and the company at their respective meetings mentioned in section 500 may nominate a person to be Liquidator for the purpose of winding up the affairs and distributing the assets of the company.
