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 432] [Entire Act] Union of India - Subsection Section 432(b) in The Companies Act, 1956 (b)there may be proved against the assets of the body corporate theestimated value of its liability to future calls as well as calls already made.
