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[Cites 0, Cited by 0] [Section 327(1)] [Section 327] [Entire Act]

Union of India - Subsection

Section 327(1)(a) in The Companies Act, 2013

(a)all revenues, taxes, cesses and rates due from the company to the Central Government or a State Government or to a local authority at the relevant date, and having become due and payable within the twelve months immediately before that date;