Section 89 in The Companies (Second Amendment) Act, 2002
89. Amendment of section 513.- In section 513 of the principal Act, after sub- section (3), the following proviso shall be inserted, nemely:-" Provided that, notwithstanding anything contained in any other law for the time being in force, a body corporate consisting of such professionals as may be approved by the Central Government from time to time, shall be qualified for appointment as Offic al Liquidator under section 448.".
