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[Cites 0, Cited by 0] [Section 426(1)] [Section 426] [Entire Act]

Union of India - Subsection

Section 426(1)(c) in The Companies Act, 1956

(c)no past member shall be liable to contribute unless it appears to the [Tribunal] [ Substituted by Act 11 of 2003, Section 49, for " Court" .] that the present members are unable to satisfy the contributionsrequired to be made by them in pursuance of this Act ;