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The Joint-stock Companies Act, 1857 LXV. Rights of contributories between themselves.- For the purpose of ascertaining the liability of existing and former shareholders as between themselves, the following rule shall be adopted in the absence of any express contract to the contrary; (that is to say) (1) In the case of a Company other than a limited Company, every transferree of shares shall, in a degree proportioned to the shares transferred, indemnify the transferror against all existing and future debts of the Company. (2) In the case of a limited Company, every transferre shall indemnify the transferrer against all calls made or accrued due on the shares transferred subsequently to the transfer.    |
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