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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Maharashtra - Subsection

Section 58(1)(e) in The Maharashtra Non-Trading Corporations Act, 1959

(e)in the case of a corporation limited by guarantee, no contribution shall, subject to the provisions of sub-section (2), be required from any past or present member exceeding the amount undertaken to be contributed by him to the assets of the corporation in the event of its being wound up.