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 431] [Entire Act] Union of India - Subsection Section 431(b) in The Companies Act, 1956 (b)there may be proved against the estate of the insolvent the estimatedvalue of his liability to future calls as well as calls already made.
