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[Cites 0, Cited by 0] [Section 339(2)] [Section 339] [Entire Act]

Union of India - Subsection

Section 339(2)(a) in The Companies Act, 2013

(a)make provision for making the liability of any such person under the declaration a charge on any debt or obligation due from the company to him, or on any mortgage or charge or any interest in any mortgage or charge on any assets of the company held by or vested in him, or any person on his behalf, or any person claiming as assignee from or through the person liable or any person acting on his behalf;