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[Cites 0, Cited by 2] [Section 101(2)] [Section 101] [Entire Act]

Union of India - Subsection

Section 101(2)(a) in The Companies Act, 1956

(a)every creditor of the company who at the date fixed by the [Tribunal] [Substituted by Act 11 of 2003, Section 14, for " Court" . ] is entitled to any debt or claim which, if that date were the commencement of the winding up of the company, would be admissible in proof against the company, shall be entitled to object to the reduction;