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 3] [Section 450] [Entire Act] Union of India - Subsection Section 450(4) in The Companies Act, 1956 (4)The Official Liquidator shall cease to hold office as provisional Liquidator, and shall become the Liquidator of the company, on a winding up order being made.
