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[Cites 0, Cited by 29] [Section 469] [Entire Act]

Union of India - Subsection

Section 469(1) in The Companies Act, 1956

(1)The [Tribunal] may, at any time after making a winding up order, make an order on any contributory for the time being on the list of contributories to pay, in the manner directed by the order, any money due to the company, from him or from the estate of the person whom he represents, exclusive of any money payable by him or the estate by virtue of any call in pursuance of this Act.