Section 3(4)(a) in British India Corporation Limited (Acquisition of Shares) Act, 1981

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British India - Subsection

Section 3(4)(a) in British India Corporation Limited (Acquisition of Shares) Act, 1981

(a)any right of the company subsisting, immediately before the appointed day, against any shareholder to recover from such shareholder any sum of money on the ground that the shareholder has not paid or credited to the company the whole or any part of the value of the shares held by him, or on any other ground whatsoever; or

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British India - Subsection

Section 3(4)(a) in British India Corporation Limited (Acquisition of Shares) Act, 1981