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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Maharashtra - Subsection

Section 58(1)(c) in The Maharashtra Non-Trading Corporations Act, 1959

(c)no past member shall be liable to contribute unless it appears to the liquidator that the present members are unable to satisfy the contributions required to be made by them in pursuance of this Act;