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

Union of India - Subsection

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

(e)unless the company has, at the commencement of winding up, under such a contract with any insurer as is mentioned in section 14 of the Workmen’s Compensation Act, 1923 (8 of 1923), rights capable of being transferred to and vested in the workmen, all amount due in respect of any compensation or liability for compensation under the said Act in respect of the death or disablement of any employee of the company: