45E. Special provisions to make calls on contributories.
Notwithstanding that the list of the contributories has not been settled under [section 467 of the Companies Act, 1956 (1 of 1956)] [Substituted by Act 95 of 1956, Section 14 and Sch., for " section 184 of the Indian Companies Act, 1913 (7 of 1913)" (w.e.f. 14.1.1957).], the High Court may, if it appears to it necessary or expedient so to do, at any time after making a winding up order, make a call on and order payment thereof by any contributory under sub-section (1) of [section 470 of the Companies Act, 1956 (1 of 1956)] [Substituted by Act 95 of 1956, Section 14 and Sch., for " section 187 of the Indian Companies Act, 1913 (7 of 1913)" (w.e.f. 14.1.1957).], if such contributory has been placed on the list of contributories by the official liquidator and has not appeared to dispute his liability.
