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 1] [Section 430] [Entire Act] Union of India - Subsection Section 430(3) in The Companies Act, 1956 (3)For the purposes of this section, where the deceased contributory was amember of a Hindu joint family governed by the Mitakshara School of Hindu Law, his legal representatives shall be deemed to include the survivingcoparceners.
