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[Cites 0, Cited by 0] [Section 272] [Entire Act]

Union of India - Subsection

Section 272(2) in The Companies Act, 2013

(2)A secured creditor, the holder of any debentures, whether or not any trustee or trustees have been appointed in respect of such and other like debentures, and the trustee for the holders of debentures shall be deemed to be creditors within the meaning of clause (b) of sub-section (1).