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[Cites 0, Cited by 0] [Section 21(6A)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(6A)(a) in Insolvency And Bankruptcy Code, 2016

(a)is in the form of securities or deposits and the terms of the financial debt provide for appointment of a trustee or agent to act as authorised representative for all the financial creditors, such trustee or agent shall act on behalf of such financial creditors;