LexSection 45E — Special provisions to make calls on contributories.
The Banking Regulation Act, 1949
1 [45E. Special provisions to make calls on contributories.-- Notwithstanding that the list of the contributories has not been settled under 2 [section 467 of the Companies Act, 1956 (1 of 1956)], the High Court may, if it appears to it necessary or expedient so to do, at any time after making a winding up order, make a call on and order payment thereof by any contributory under sub-section (1) of 3 [section 470 of the Companies Act, 1956] if such contributory has been placed on the list of contributories by the official liquidator and has not appeared to dispute his liability.]Open in Lexace · Ask the AI about this section