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Union of India - Section

Section 60 in Indian Companies Act, 1913

60. Order confirm-

The Court, if satisfied, with, respect to every reduction creditor of the company who under this Act is entitled to object to the reduction, that either his consent to the reduction has been obtained or his debt or claim has been discharged or has determined or has been secured, may make an order confirming the reduction on such terms and conditions as it thinks fit.