Section 164(4) in Insolvency And Bankruptcy Code, 2016
(4)On the application of the bankruptcy trustee under sub-section (1), the Adjudicating Authority may-(a)pass an order declaring an undervalued transaction void;(b)pass an order requiring any property transferred as a part of an undervalued transaction to be vested with the bankruptcy trustee as a part of the estate of the bankrupt; and(c)pass any other order it thinks fit for restoring the position to what it would have been if the bankrupt had not entered into the undervalued transaction.
