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[Cites 0, Cited by 0] [Section 159(4)] [Section 159] [Entire Act]

Union of India - Subsection

Section 159(4)(b) in Insolvency And Bankruptcy Code, 2016

(b)anything which comes to the knowledge of a person before he is appointed as a bankruptcy trustee shall be deemed to have come to his knowledge on the date of his appointment as bankruptcy trustee.