Section 63(1)(i) in Indian Companies Act, 1913

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Union of India - Subsection

Section 63(1)(i) in Indian Companies Act, 1913

(i)every person who was a member of the company at the date of the registration of the order for reduction and minute, shall be liable to contribute for the payment of that debt, or claim an amount not exceeding the amount which he would have been liable to contribute if the company had commenced to be wound up on the day before that registration; and

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Union of India - Subsection

Section 63(1)(i) in Indian Companies Act, 1913