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[Cites 0, Cited by 0] [Section 424D] [Entire Act]

Union of India - Subsection

Section 424D(11) in The Companies (Second Amendment) Act, 2002

(11)The creditors of a sick industrial company may also prepare a scheme for revival or rehabilitation of such sick industrial company and submit the same to the Tribunal for its sanction: Provided that no scheme shall be submitted by the creditors to the Tribunal unless such scheme has been approved by at least three- fourth in value of creditors of the sick industrial company.