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[Cites 0, Cited by 0] [Section 578(3)] [Section 578] [Entire Act]

Union of India - Subsection

Section 578(3)(g) in The Companies Act, 1956

(g)in the event of the company being wound-up, every contributory shall be liable to contribute to the assets of the company, in the course of the winding up, all sums due from him in respect of any such liability as aforesaid; and 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.