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[Cites 0, Cited by 0] [Section 538(1)] [Section 538] [Entire Act]

Union of India - Subsection

Section 538(1)(n) in The Companies Act, 1956

(n)within the twelve months next before the commencement of the winding up or at any time thereafter, 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;