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Companies Act, 1956 Sec 451- General provisions as to liquidators. (1) The liquidator shall conduct the proceedings in winding up the company and perform such duties in reference thereto as the Court may impose. (2) Where the Official Liquidator becomes or acts as liquidator, there shall be paid to the Central Government out of the assets of the company such fees as may be prescribed. (3) The acts of a liquidator shall be valid, notwithstanding any defect that may afterwards be discovered in his appointment or qualification : Provided that nothing in this sub-section shall be deemed to give validity to acts done by a liquidator after his appointment has been shown to be invalid.    |
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