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[Cites 0, Cited by 46] [Section 530(1)] [Section 530] [Entire Act]

Union of India - Subsection

Section 530(1)(b) in The Companies Act, 1956

(b)all wages or salary (including wages payable for time or piece work and salary earned wholly or in part by way of commission) of any employee, in respect of services rendered to the company and due for a period not exceeding four months within the twelve months next before the relevant date [* * *] [ Certain words omitted by Act 35 of 1985, Section 6 (w.e.f. 24.5.1985).], subject to the limit specified in sub-section (2);