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 0] [Section 32(2)] [Section 32] [Entire Act] Union of India - Subsection Section 32(2)(m) in Indian Companies Act, 1913 (m)the total amount of debt due from the comp any in respect of all mortgages and charges which are required to be registered with the registrar under this Act.