432. Contributories in case of winding up of a body corporate which is a member
If a body corporate which is a contributory is ordered to be wound up, eitherbefore or after it has been placed on the list of contributories,(a)the liquidator of the body corporate shall represent it for all thepurposes of the winding up of the company and shall be a contributoryaccordingly, and may be called on to admit to proof against the assets of the body corporate, or otherwise to allow to be paid out of its assets in duecourse of law, any money due from the body corporate in respect of itsliability to contribute to the assets of the company ; and(b)there may be proved against the assets of the body corporate theestimated value of its liability to future calls as well as calls already made.
