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[Cites 0, Cited by 1] [Section 455(1)] [Section 455] [Entire Act]

Union of India - Subsection

Section 455(1)(a) in The Companies Act, 1956

(a)as to the amount of capital issued, subscribed, and paid up, and the estimated amount of assets and liabilities, giving separately, under the heading of assets, particulars of (i) cash and negotiable securities; (ii) debts due from contributories; (iii) debts due to the company and securities, if any available in respect thereof; (iv) movable and immovable properties belonging to the company; and (v) unpaid calls;