Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 430] [Entire Act] Union of India - Subsection Section 430(2) in The Companies Act, 1956 (2)If the legal representatives make default in paying any money ordered to bepaid by them, proceedings may be taken for administering the estate of thedeceased contributory and compelling payment thereout of the money due.
