- (1.) AS TO WHAT WOULD BE THE PERIOD OF LIMITATION WITHIN WHICH A CLAIM UNDER SECTION 446(2)(B) OF THE COMPANIES ACT, 1956, COULD BE PREFERRED HAVING REGARD TO THE PROVISION IN SECTION 458-A OF THAT ACT, THERE ARE CONFLICTING VIEWS EXPRESSED BY SEVERAL HIGH COURTS IN THE COUNTRY, AS COULD BE SEEN FROM THE DECISIONS IN THE FOLLOWING REPORTS: 1.1988(63) COMPANY CASES 749;
(2.) 1985(57) COMPANY CASES 742;
(3.) 1981(2) KARLJ 144;;