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[Cites 0, Cited by 0] [Section 257] [Entire Act]

Union of India - Subsection

Section 257(1) in The Companies Act, 2013

(1)The interim administrator shall appoint a committee of creditors with such number of members as he may determine, but not exceeding seven, and as far as possible a representative each of every class of creditors should be represented in that committee.