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[Cites 0, Cited by 0] [Section 336(1)] [Section 336] [Entire Act]

Union of India - Subsection

Section 336(1)(d) in The Companies Act, 2013

(d)within the twelve months immediately before the commencement of the winding up or at any time thereafter,—
(i)conceals any part of the property of the company to the value of one thousand rupees or more, or conceals any debt due to or from the company;
(ii)fraudulently removes any part of the property of the company to the value of one thousand rupees or more;
(iii)conceals, destroys, mutilates or falsifies, or is privy to the concealment, destruction, mutilation or falsification of, any book or paper affecting or relating to, the property or affairs of the company;
(iv)makes, or is privy to the making of, any false entry in any book or paper affecting or relating to, the property or affairs of the company;
(v)fraudulently parts with, alters or makes any omission in, or is privy to the fraudulent parting with, altering or making of any omission in, any book or paper affecting or relating to the property or affairs of the company;
(vi)by any false representation or other fraud, obtains on credit, for or on behalf of the company, any property which the company does not subsequently pay for;
(vii)under the false pretence that the company is carrying on its business, obtains on credit, for or on behalf of the company, any property which the company does not subsequently pay for; or
(viii)pawns, pledges or disposes of any property of the company which has been obtained on credit and has not been paid for, unless such pawning, pledging or disposing of the property is in the ordinary course of business of the company;