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[Cites 0, Cited by 0] [Section 310] [Entire Act]

Union of India - Subsection

Section 310(4) in The Companies Act, 2013

(4)On appointment as Company Liquidator, such liquidator shall file a declaration in the prescribed form within seven days of the date of appointment disclosing conflict of interest or lack of independence in respect of his appointment, if any, with the company and the creditors and such obligation shall continue throughout the term of his or its appointment.