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Union of India - Section

Section 511 in The Companies Act, 1956

511. Distribution of property of company .-

Subject to the provisions of this Act as to preferential payments, the assets of a company, shall, on its winding up, be applied in satisfacion of its liabilities pari passu and, subject to such application, shall, unless the articles otherwise provide, be distributed among the members according to their rights and interests in the company.