Section 166(1) in Insolvency And Bankruptcy Code, 2016
(1)Subject to the provision of sub-section (2), an order passed by the Adjudicating Authority under section 164 or section 165 shall not,-(a)give rise to a right against a person interested in the property which was acquired in an undervalued transaction or a transaction giving preference, whether or not he is the person with whom the bankrupt entered into such transaction; and(b)require any person to pay a sum to the bankruptcy trustee in respect of the benefit received from the undervalued transaction or a transaction giving preference, whether or not he is the person with whom the bankrupt entered into such transaction.
