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[Cites 0, Cited by 0] [Section 291(2)] [Section 291] [Entire Act]

Union of India - Subsection

Section 291(2)(i) in Companies (Court) Rules, 1959

(i)Upon the total assets, including produce of calls on contributories, interest on investments and rents from properties, realised or brought to credit by the Official Liquidator, after deducting sums on which fees are chargeable under clauses (3) and (4) below and the amount spent out of the money received in carrying on the business of the company, upon each year's collections.