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[Cites 0, Cited by 7] [Section 530(1)] [Section 530] [Entire Act]

Union of India - Subsection

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

(f)all sums due to any employee from a provident fund, a pension fund, a gratuity fund or any other fund for the welfare of the employees, maintained by the company; and