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[Cites 0, Cited by 3] [Section 439] [Entire Act]

Union of India - Subsection

Section 439(3) in The Companies Act, 1956

(3)A contributory shall be entitled to present a petition for winding up a company, notwithstanding that he may be the holder of fully paid-up shares, or that the company may have no assets at all, or may have no surplus assets left for distribution among the shareholders after the satisfaction of its liabilities.