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[Cites 0, Cited by 0] [Section 321] [Entire Act]

Union of India - Subsection

Section 321(1) in The Companies Act, 2013

(1)Any arrangement other than the arrangement referred to in section 319 entered into between the company which is about to be, or is in the course of being wound up and its creditors shall be binding on the company and on the creditors if it is sanctioned by a special resolution of the company and acceded to by the creditors who hold three-fourths in value of the total amount due to all the creditors of the company.