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[Cites 0, Cited by 0] [Section 327(6)] [Section 327] [Entire Act]

Union of India - Subsection

Section 327(6)(a) in The Companies Act, 2013

(a)the expression “accrued holiday remuneration” includes, in relation to any person, all sums which, by virtue either of his contract of employment or of any enactment including any order made or direction given thereunder, are payable on account of the remuneration which would, in the ordinary course, have become payable to him in respect of a period of holiday, had his employment with the company continued until he became entitled to be allowed the holiday;