Section 167(3) in Insolvency And Bankruptcy Code, 2016
(3)An order of the Adjudicating Authority may-(a)set aside the whole or part of any debt created by the transaction;(b)vary the terms of the transaction or vary the terms on which any security for the purposes of the transaction is held;(c)require any person who has been paid by the bankrupt under any transaction, to pay a sum to the bankruptcy trustee;(d)require any person to surrender to the bankruptcy trustee any property of the bankrupt held as security for the purposes of the transaction.
