Section 46(1) in Insolvency And Bankruptcy Code, 2016
(1)In an application for avoiding a transaction at undervalue, the liquidator or the resolution professional, as the case may be, shall demonstrate that-(i)such transaction was made with any person within the period of one year preceding the insolvency commencement date; or(ii)such transaction was made with a related party within the period of two years preceding the insolvency commencement date.
