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

Union of India - Subsection

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

(f)in the event of the company being wound-up, every person shall be a contributory, in respect of the debts and liabilities of the company contracted before registration, who is liable to pay or contribute to the payment of any debt or liability of the company contracted before registration, or to pay or contribute to the payment of any sum for the adjustment of the rights of the members among themselves in respect of any such debt or liability, or to pay or contribute to the payment of the costs, charges and expenses of winding up the company, so far as relates to such debts or liabilities as aforesaid;