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Union of India - Section

Section 42 in Insolvency And Bankruptcy Code, 2016

42. Appeal against the decision of liquidator.

- A creditor may appeal to the Adjudicating Authority against the decision of the liquidator [accepting or] [Inserted by Act No. 26 of 2018, dated 17.8.2018.] rejecting the claims within fourteen days of the receipt of such decision.