Section 4(1)(d) in The Companies Act, 2013

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(d) in The Companies Act, 2013

(d)the liability of members of the company, whether limited or unlimited, and also state,—

(i)in the case of a company limited by shares, that liability of its members is limited to the amount unpaid, if any, on the shares held by them; and

(A)to the assets of the company in the event of its being wound-up while he is a member or within one year after he ceases to be a member, for payment of the debts and liabilities of the company or of such debts and liabilities as may have been contracted before he ceases to be a member, as the case may be; and

(B)to the costs, charges and expenses of winding-up and for adjustment of the rights of the contributories among themselves;

(ii)in the case of a company limited by guarantee, the amount up to which each member undertakes to contribute—

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 4(1)(d) in The Companies Act, 2013