Section 67(1)(a) in Insolvency And Bankruptcy Code, 2016

[Cites 0, Cited by 0] [Section 67(1)] [Section 67] [Entire Act]

Union of India - Subsection

Section 67(1)(a) in Insolvency And Bankruptcy Code, 2016

(a)provide for the liability of any person under the order to be a charge on any debt or obligation due from the corporate debtor to him, or on any mortgage or charge or any interest in a mortgage or charge on assets of the corporate debtor held by or vested in him, or any person on his behalf, or any person claiming as assignee from or through the person liable or any person acting on his behalf; and

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Union of India - Subsection

Section 67(1)(a) in Insolvency And Bankruptcy Code, 2016