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Union of India - Section

Section 24 in Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017

24. Determination of quantum of claim.

- Where the amount claimed by a claimant is not precise due to any contingency or any other reason, the liquidator shall make the best estimate of the amount of the claim, based on consultation with the claimant and the corporate person and the information available with him.