Section 21(4) in Insolvency And Bankruptcy Code, 2016
(4)Where any person is a financial creditor as well as an operational creditor,-(a)such person shall be a financial creditor to the extent of the financial debt owed by the corporate debtor,and shall be included in the committee of creditors, with voting share proportionate to the extent of financial debts owed to such creditor;(b)such person shall be considered to be an operational creditor to the extent of the operational debt owed by the corporate debtor to such creditor.
