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[Cites 0, Cited by 0] [Section 54C(3)] [Section 54C] [Entire Act]

Union of India - Subsection

Section 54C(3)(c) in Insolvency And Bankruptcy Code, 2016

(c)a declaration regarding the existence of any transactions of the corporate debtor that may be within the scope of provisions in respect of avoidance of transactions under Chapter III or fraudulent or wrongful trading under Chapter VI, in such form as may be specified;