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[Cites 0, Cited by 0] [Section 271(2)] [Section 271] [Entire Act]

Union of India - Subsection

Section 271(2)(a) in The Companies Act, 2013

(a)if a creditor, by assignment or otherwise, to whom the company is indebted for an amount exceeding one lakh rupees then due, has served on the company, by causing it to be delivered at its registered office, by registered post or otherwise, a demand requiring the company to pay the amount so due and the company has failed to pay the sum within twenty-one days after the receipt of such demand or to provide adequate security or re-structure or compound the debt to the reasonable satisfaction of the creditor;