Section 21(8) in Insolvency And Bankruptcy Code, 2016
(8)Save as otherwise provided in this Code, all decisions of the committee of creditors shall be taken by a vote of not less than fifty-one per cent. of voting share of the financial creditors:Provided that where a corporate debtor does not have any financial creditors, the committee of creditors shall be constituted and shall comprise of such persons to exercise such functions in such manner as may be specified.] [Substituted by Act No. 26 of 2018, dated 17.8.2018.]
