Section 469(2)(a) in The Companies Act, 1956

[Cites 0, Cited by 0] [Section 469(2)] [Section 469] [Entire Act]

Union of India - Subsection

Section 469(2)(a) in The Companies Act, 1956

(a)in the case of an unlimited company, allow to the contributory, by way of set-off, any money due to him or to the estate which he represents, from the company, on any independent dealing or contract with the company, but not any money due to him as a member of the company in respect of any dividend or profit; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 469(2)(a) in The Companies Act, 1956