Section 66(8)(a) in The Companies Act, 2013

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Union of India - Subsection

Section 66(8)(a) in The Companies Act, 2013

(a)every person, who was a member of the company on the date of the registration of the order for reduction by the Registrar, shall be liable to contribute to 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 winding up on the day immediately before the said date; and

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Union of India - Subsection

Section 66(8)(a) in The Companies Act, 2013