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[Cites 0, Cited by 0] [Section 530(1)] [Section 530] [Entire Act]

Union of India - Subsection

Section 530(1)(e) in The Companies Act, 1956

(e)unless the company is being wound-up voluntarily merely for the purposes of reconstruction or of amalgamation with another company, or unless the company has, at the commencement of the winding up, under such a contract with insurers as is mentioned in section 14 of the Workmen's Compensation Act, 1923 (8 of 1923), rights capable of being transferred to and vested in the workman, all amounts due in respect of any compensation or liability for compensation under the said Act in respect of the death or disablement of any employee of the company;