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[Cites 0, Cited by 0] [Section 285(3)] [Section 285] [Entire Act]

Union of India - Subsection

Section 285(3)(e) in The Companies Act, 2013

(e)in the case of a company limited by guarantee, no contribution shall be required from any person, who is or has been a member exceeding the amount undertaken to be contributed by him to the assets of the company in the event of its being wound up but if the company has a share capital, such member shall be liable to contribute to the extent of any sum unpaid on any shares held by him as if the company were a company limited by shares.