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[Cites 0, Cited by 0] [Section 430] [Entire Act]

Union of India - Subsection

Section 430(1) in The Companies Act, 1956

(1)If a contributory dies either before or after he has been placed on the list ofcontributories, his legal representatives shall be liable in a due course ofadministration, to contribute to the asset of the company in discharge of hisliability, and shall be contributories accordingly.