Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 426(1)] [Section 426] [Entire Act] Union of India - Subsection Section 426(1)(a) in The Companies Act, 1956 (a)a past member shall not be liable to contribute if he has ceased to be amember for one year or upwards before the commencement of thewinding up ;