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[Cites 0, Cited by 0] [Section 237] [Entire Act]

Union of India - Subsection

Section 237(2) in Companies (Court) Rules, 1959

(2)At any time after the settlement of the list of contributories, the Official Liquidator may apply by summons to the Court for leave to make a call on the contributories. The summons shall state the proposed amount of such call and shall be in Form No. 100. It shall be supported by the affidavit of the Official Liquidator which shall be in Form No. 101.