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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Maharashtra - Subsection

Section 58(1)(d) in The Maharashtra Non-Trading Corporations Act, 1959

(d)no contribution shall be required from any past or present member exceeding the amount, if any, unpaid on the shares in respect of which he is liable as such member;