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[Cites 0, Cited by 0] [Section 135] [Entire Act]

Union of India - Subsection

Section 135(1) in Insolvency And Bankruptcy Code, 2016

(1)Every creditor mentioned in the list under section 132 or his proxy shall be entitled to vote in respect of the resolutions in the meeting of the creditors in accordance with the voting share assigned to him.