Section 17(3)(e) in The Companies (Meetings of Board and its Powers) Rules, 2014

[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3)(e) in The Companies (Meetings of Board and its Powers) Rules, 2014

(e)there are outstanding statutory dues to the employees or workmen of the company which have not been paid by the company (other than in cases where the company has disputed the liability to pay such dues); and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 17(3)(e) in The Companies (Meetings of Board and its Powers) Rules, 2014