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

Union of India - Subsection

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

(f)nothing in this Act shall invalidate any provision contained in anypolicy of insurance or other contract whereby the liability of individualmembers on the policy or contract is restricted, or whereby the funds of the company are alone made liable in respect of the policy or contract ;