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

Union of India - Subsection

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

(d)unless the company is being wound-up voluntarily merely for the purposes of reconstruction or of amalgamation with another company, all amounts due, in respect of contributions payable during the twelve months next before the relevant date, by the company as the employer of any persons, under the Employees' State Insurance Act, 1948 (34 of 1948), or any other law for the time being in force;