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[Cites 0, Cited by 0] [Section 538(1)] [Section 538] [Entire Act]

Union of India - Subsection

Section 538(1)(o) in The Companies Act, 1956

(o)within the twelve months next before the commencement of the winding up or at any time thereafter, pawns, pledges or disposes of any property of the company which has been obtained on credit and has not been paid for, unless such pawning, pledging or disposing is in the ordinary course of the business of the company; or