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Banking Regulation Act, 1949 45E. Special provisions to make calls on contributories Notwithstanding that the list of the contributories has not been settled under 237[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 238[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.    |
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