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

Union of India - Subsection

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

(d)unless the company is being wound up voluntarily merely for the purposes of reconstruction or amalgamation with another company, all amount due in respect of contributions payable during the period of twelve months immediately before the relevant date by the company as the employer of persons under the Employees’ State Insurance Act, 1948 (34 of 1948) or any other law for the time being in force;