Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act] Union of India - Subsection Section 21(4)(b) in Insolvency And Bankruptcy Code, 2016 (b)such person shall be considered to be an operational creditor to the extent of the operational debt owed by the corporate debtor to such creditor.