Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 426(1)] [Section 426] [Entire Act]

Union of India - Subsection

Section 426(1)(e) in The Companies Act, 1956

(e)in the case of a company limited by guarantee, no contribution shall,subject to the provisions of sub-section (2), be required from any past orpresent member exceeding the amount undertaken to be contributed byhim to the assets of the company in the event of its being wound up ;