Section 43(3)(b) in Insolvency And Bankruptcy Code, 2016

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Union of India - Subsection

Section 43(3)(b) in Insolvency And Bankruptcy Code, 2016

(b)any transfer creating a security interest in property acquired by the corporate debtor to the extent that-

(i)such security interest secures new value and was given at the time of or after the signing of a security agreement that contains a description of such property as security interest and was used by corporate debtor to acquire such property; and

(ii)such transfer was registered with an information utility on or before thirty days after the corporate debtor receives possession of such property:

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Union of India - Subsection

Section 43(3)(b) in Insolvency And Bankruptcy Code, 2016