Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 5] [Entire Act]

Union of India - Section

Section 69 in Indian Companies Act, 1913

69. Reserve liability of limited company.

A limited company may by special resolution determine that any portion of its share capital which has not been already called up shall not be capable of being called up, except in the event and for the purposes of the company being wound up, and there upon that portion of its share capital shall not be capable of being called up except in the event and for the purposes aforesaid.Unlimited Liability of Directors.