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[Cites 0, Cited by 14] [Section 439(4)] [Section 439] [Entire Act]

Union of India - Subsection

Section 439(4)(b) in The Companies Act, 1956

(b)the shares in respect of which he is a contributory, or some of them, either were originally allotted to him or have been held by him, and registered in his name, for at least six months during the eighteen months immediately before the commencement of the winding up, or have devolved on him through the death of a former holder.