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[Cites 0, Cited by 0] [Section 54G(2)] [Section 54G] [Entire Act]

Union of India - Subsection

Section 54G(2)(b) in Insolvency And Bankruptcy Code, 2016

(b)has authorised the submission of the list of claims or the preliminary information memorandum by the corporate debtor, shall, without prejudice to section 77A, be liable to pay compensation to every person who has sustained such loss or damage.