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[Cites 0, Cited by 0] [Section 448(2)] [Section 448] [Entire Act]

Union of India - Subsection

Section 448(2)(a) in The Companies Act, 1956

(a)approved by the Tribunal for those appointed under clauses (a) and (b) of sub-section (1), subject to a maximum remuneration of five per cent of the value of debt recovered and realisation of sale of assets;