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[Cites 0, Cited by 0] [Section 220] [Entire Act]

Union of India - Subsection

Section 220(5) in Insolvency And Bankruptcy Code, 2016

(5)The Board may take such action as may be required to provide restitution to the person who suffered loss on account of any contravention from the amount so disgorged, if the person who suffered such loss is identifiable and the loss so suffered is directly attributable to such person.