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[Cites 0, Cited by 0] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(9) in Insolvency And Bankruptcy Code, 2016

(9)Where the proceeds of the realisation of the secured assets are not adequate to repay debts owed to the secured creditor, the unpaid debts of such secured creditor shall be paid by the liquidator in the manner specified in clause (e) of sub-section (1) of section 53.