Section 530(8)(c) in The Companies Act, 1956

[Cites 0, Cited by 3] [Section 530(8)] [Section 530] [Entire Act]

Union of India - Subsection

Section 530(8)(c) in The Companies Act, 1956

(c)the expression "the relevant date" means-

(i)in the case of a company ordered to be wound-up compulsorily, the date of the appointment (or first appointment) of a provisional Liquidator, or if no such appointment was made, the date of the winding up order, unless in either case the company had commenced to be wound-up voluntarily before that date; and

(ii)in any case where sub-clause (i) does not apply, the date of the passing of the resolution for the voluntary winding up of the company.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 530(8)(c) in The Companies Act, 1956