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[Cites 0, Cited by 0] [Section 457(2)] [Section 457] [Entire Act]

Union of India - Subsection

Section 457(2)(ii) in The Companies Act, 1956

(ii)to prove, rank and claim in the insolvency of any contributory, for any balance against his estate, and to receive dividends in the insolvency, in respect of that balance, as a separate debt due from the insolvent, and rateably with the other separate creditors;