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[Cites 0, Cited by 1] [Section 104(1)] [Section 104] [Entire Act]

Union of India - Subsection

Section 104(1)(b) in The Companies Act, 1956

(b)if the company is wound-up, the [Tribunal], on the application of any such creditor and proof of his ignorance as aforesaid, may, if it thinks fit, settle accordingly a list of persons so liable to contribute, and make and enforce calls and orders on the contributories settled on the list, as if they were ordinary contributories in a winding-up.