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[Cites 0, Cited by 0] [Section 245(5)] [Section 245] [Entire Act]

Union of India - Subsection

Section 245(5)(c) in The Companies Act, 1956

(c)Any person liable under the said clause (a) or (b) or sub-clause (i) or (ii) of the said clause (c) shall be entitled to contribution from any other person liable under the same clause or sub-clause, as the case may be, according to the amount of their respective liabilities thereunder.