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[Cites 0, Cited by 1] [Section 426(1)] [Section 426] [Entire Act]

Union of India - Subsection

Section 426(1)(d) in The Companies Act, 1956

(d)in the case of a company limited by shares, no contribution shall berequired from any past or present member exceeding the amount, if any,unpaid on the shares in respect of which he is liable as such member ;