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 0] [Section 429] [Entire Act] Union of India - Subsection Section 429(1) in The Companies Act, 1956 (1)The liability of a contributory shall create a debt accruing due from him at thetime when his liability commenced, but payable at the times specified in callsmade on him for enforcing the liability.
