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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Maharashtra - Subsection

Section 59(c) in The Maharashtra Non-Trading Corporations Act, 1959

(c)subject to the articles of the corporation, a director shall not be liable to make such further contribution, unless the liquidator deems it necessary to require the contribution in order to satisfy the debts and liabilities of the corporation and the costs, charges and expenses of the winding up.