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[Cites 0, Cited by 0] [Section 164(1)] [Section 164] [Entire Act]

Union of India - Subsection

Section 164(1)(f) in The Companies Act, 2013

(f)he has not paid any calls in respect of any 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;