Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 261(2)] [Section 261] [Entire Act] Union of India - Subsection Section 261(2)(h) in The Companies Act, 2013 (h)repayment or rescheduling or restructuring of the debts or obligations of the sick company to any of its creditors or class of creditors;