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[Cites 0, Cited by 0] [Section 578(4)] [Section 578] [Entire Act]

Union of India - Subsection

Section 578(4)(c) in The Companies Act, 1956

(c)the power of a limited company to determine that a portion of its share capital shall not be capable of being called-up except in the event of winding up, shall apply, notwithstanding any provisions contained in any Act of Parliament or other Indian law, or other instrument constituting or regulating the company.