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[Cites 0, Cited by 0] [Section 285(3)] [Section 285] [Entire Act]

Union of India - Subsection

Section 285(3)(d) in The Companies Act, 2013

(d)in the case of a company limited by shares, no contribution shall be required from any person, who is or has been a member exceeding the amount, if any, unpaid on the shares in respect of which he is liable as such member;