(22)“company limited by shares” means a company having the liability of its members limited by the memorandum to the amount, if any, unpaid on the shares respectively held by them;[[(23) “Company Liquidator” means a person appointed by the Tribunal as the Company Liquidatorin accordance with the provisions of section 275 for the winding up of a company under this Act;Subs. by Act 31 of 2016, s. 255 and the Eleventh Schedule, for clause (23) (w.e.f. 15-11-2016)]]
