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 12] [Entire Act] Union of India - Section Section 532 in The Companies Act, 1956 532. Transfers for benefit of all creditors to be void .- Any transfer or assignment by a company of all its property to trustees for the benefit of all its creditors shall be void.
