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

Union of India - Subsection

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

(e)within the twelve months next before the commencement of the winding up or at any time thereafter, fraudulently removes any part of the property of the company to the value of one hundred rupees or upwards;