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[Cites 0, Cited by 0] [Section 336(1)] [Section 336] [Entire Act]

Union of India - Subsection

Section 336(1)(h) in The Companies Act, 2013

(h)after the commencement of the winding up or at any meeting of the creditors of the company within the twelve months next before the commencement of the winding up, attempts to account for any part of the property of the company by fictitious losses or expenses; or