Section 54K(10) in Insolvency And Bankruptcy Code, 2016
(10)Where, on the basis of such criteria as may be laid down by it, the committee of creditors decides that the resolution plan selected under sub-section (9) is significantly better than the base resolution plan, such resolution plan may be selected for approval under sub-section (12):Provided that the criteria laid down by the committee of creditors under this sub-section shall be subject to such conditions as may be specified.
