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[Cites 0, Cited by 0] [Section 424D] [Entire Act]

Union of India - Subsection

Section 424D(16) in The Companies (Second Amendment) Act, 2002

(16)Where the whole of the undertaking of the sick industrial company is sold under a sanctioned scheme, the Tribunal may distribute the sale proceeds to the parties entitled thereto in accordance with the provisions of section 529A and other provisions of this Act.