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Union of India - Section

Section 75 in Companies (Court) Rules, 1959

75. Copy of compromise or arrangement to be furnished by the company.

- Every creditor or member entitled to attend the meeting shall be furnished by the company, free of charge and within 24 hours of a requisition being made for the same, with a copy of the proposed compromise or arrangement together with a copy of the statement required to be furnished under section 393, unless the same had been already furnished to such member or creditor.