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 24(3)] [Section 24] [Entire Act] Union of India - Subsection Section 24(3)(c) in Insolvency And Bankruptcy Code, 2016 (c)operational creditors or their representatives if the amount of their aggregate dues is not less than ten per cent. of the debt.