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[Cites 0, Cited by 2] [Section 274(1)] [Section 274] [Entire Act]

Union of India - Subsection

Section 274(1)(e) in The Companies Act, 1956

(e)he has not paid any call in respect of shares of the company held by him, whether alone or jointly with others, and six months have elapsed from the last day fixed for the payment of the call; or