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Union of India - Section

Section 196 in Companies (Court) Rules, 1959

196. List of contributories under section 104(1)(b).

- Where, on the application of a creditor made under section 104(1)(b) the Court thinks fit to direct that a list of persons liable to contribute to his debt or claim be settled, such lists shall be settled in the same manner as a list of ordinary contributories of a company in a winding-up.General Meetings of Creditors and Contributories in a Winding-up by Court and of Creditors in a Creditor's Voluntary Winding-up