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 2] [Section 490] [Entire Act] Union of India - Subsection Section 490(1) in The Companies Act, 1956 (1)The company in general meeting shall-(a)appoint one or more Liquidators for the purpose of winding up the affairs and distributing the assets of the company; and(b)fix the remuneration, if any, to be paid to the Liquidator or Liquidators.
