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[Cites 0, Cited by 0] [Section 585] [Entire Act]

Union of India - Subsection

Section 585(3) in The Companies Act, 1956

(3)In the event of the death or insolvency of any contributory, the provisions of this Act with respect to the legal representatives of deceased contributories, or with respect to the assignees of insolvent contributories, as the case may be, shall apply.