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[Cites 0, Cited by 53] [Section 530(1)] [Section 530] [Entire Act]

Union of India - Subsection

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

(a)all revenues, taxes, cesses and rates due from the company to the Central or a State Government or to a local authority at the relevant date as defined in clause (c) of sub-section (8), and having become due and payable within the twelve months next before that date;