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[Cites 0, Cited by 0] [Section 285(3)] [Section 285] [Entire Act]

Union of India - Subsection

Section 285(3)(a) in The Companies Act, 2013

(a)a person who has been a member shall not be liable to contribute if he has ceased to be a member for the preceding one year or more before the commencement of the winding up;