LexSection 319 — Power of Company Liquidator to accept shares, etc., as consideration for sale of property of company
Companies Act, 2013
[Power of Company Liquidator to accept shares, etc., as consideration for sale of property of company.] Omitted by s. 255 and the Eleventh Schedule, ibid.(w.e.f. 15-11-2016).Open in Lexace · Ask the AI about this section