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[Cites 0, Cited by 94] [Section 434(1)] [Section 434] [Entire Act]

Union of India - Subsection

Section 434(1)(c) in The Companies Act, 1956

(c)if it is proved to the satisfaction of the [Tribunal] [ Substituted by Act 11 of 2003, Section 52, for " Court" .] that the company is unable to pay its debts, and, in determining whether a company is unable to pay its debts, the [Tribunal] [ Substituted by Act 11 of 2003, Section 52, for " Court" .] shall take into account the contingent and prospective liabilities of the company.