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[Cites 0, Cited by 0] [Section 49(7)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(7)(g) in The Industrial Reconstruction Bank Of India Act, 1984

(g)the payment in cash or otherwise to the members and other creditors in full satisfaction of their claims-
(i)in respect of their interests or rights, in, or against, the assisted industrial concern before the reconstruction or amalgamation; or
(ii)where their interests or rights aforesaid, in, or against, the assisted industrial concern has or have been reduced under clause (f), in respect of such interests or rights as so reduced;