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 9] [Entire Act] Union of India - Section Section 525 in The Companies Act, 1956 525. Powers and obligations of Liquidator appointed by Court .- [ Omitted by the Companies (Second Amendment) Act, 2002 (11 of 2003), section 93.]
