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[Cites 0, Cited by 6] [Section 123] [Entire Act]

Union of India - Subsection

Section 123(2) in The Companies Act, 1956

(2)In the application of the provisions aforesaid, section 530 shall be construed as if the provision for payment of accrued holiday remuneration becoming payable on the termination of employment before or by the effect of the winding up order or resolution were a provision for payment of such remuneration becoming payable on the termination of employment before or by the effect of the appointment of the receiver or possession being taken as aforesaid.