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Union of India - Section

Section 99 in The Companies Act, 1956

99. Reserve liability of limited company .-

A limited company may, by special resolution, determine that any portion of its share capital which has not been already called-up shall not be capable of being called-up, except in the event and for the purposes of the company being wound up, and thereupon that portion of its share capital shall not be capable of being called-up except in that event and for those purposes.Reduction of share capital